176. Suspension or abolition, and reimposition, of taxation or Municipal Contributions. -
(1)Whenever the [State Government] [Substituted by the Adaptation of Laws Order, 1950.] considers that any duty or tax imposed by Chapter V, or any payment required by section 88, or any portion of any such duty, tax or payment, as the case may be, is not required for the purposes of this Act, it may, by notification, [* * * *] [Words omitted by Act 38 of 1920.](a)suspend, for any specified period, the levy of such duty or tax or any specified portion thereof, or the making of such payment or any specified portion thereof, or(b)abolish such duty, tax or payment, or any specified portion thereof, from a date to be specified in the notification.(2)If at any time the [State Government] [Substituted by the Adaptation of Laws Order, 1950.] considers that any duty, tax or payment, or any portion thereof, which has been suspended or abolished under sub-section (1) is required for the purposes of this Act, it may, by notification, [* * * *] [Words omitted by Act 38 of 1920.] cancel, such suspension or abolition, wholly or in part, as it may think fit, from a date to be specified in the notification.Dissolution of Board.
