Section 25 in Faridabad Complex (Regulation and Development) Act, 1971
25. Power to exempt.
(1)The Chief Administrator may exempt, in whole or in part, for any period not exceeding one year at a time, from the payment of any such tax any person who by reason of poverty may in his opinion be unable to pay the same and may renew such exemption as often as may necessary.(2)[ The Chief Administrator, subject to the approval of the State Government, by order in writing, may -(a)provided that all or any persons may be allowed to compound for taxes imposed under section 21;(b)abolish, suspend or reduce in amount any tax imposed under section 21;(c)exempt in whole or in part from payment of any such tax, any person or class of persons or any property or description of property.]
