20. Power of Collector to grant abatement or remission of improvement levy. -
Notwithstanding anything contained in this Act, the Collector may, subject to rules made by the [State Government] [Words 'Provincial Government' substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937 and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], at any time grant abatement or remission of the improvement levy payable under this Act.
