Section 176(2) in The Calcutta Improvement Act, 1911
(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.
