Section 157 in The Punjab Municipal Corporation Act, 1976
157. Powers of Government in regard to taxes
. - The Government may by order exempt in whole or in part from the payment of any such tax any person or class of persons or any property or description of property.(2)If at any time it appears to the Government on complaint made or otherwise, that any tax imposed under the foregoing sections is unfair in its incidence or that the levy thereof or of any part thereof is injurious to the interests of the general public, it may require the Corporation to take within a specified period measures to remove the objection, and, if within that period the requirement is not complied with to the satisfaction of the Government, the Government may by notification suspend the levy of the tax or of such part thereof until the objection has been removed.
