Section 126(1) in The Rajasthan District Boards Act, 1954
(1)Whenever it appears, on complaint made or otherwise, to the State Government that the levy of any tax imposed by a Board is contrary to the public interest or that any tax is unfair in its incidence, the State Government may after considering the explanation of the Board by order require the Board to take measures, within a time to be specified in the order, for the removal of any defect which it considers to exist in the tax or in the method of assessing or collecting the tax.
