(2)A committee, by a resolution passed at a special meeting and confirmed by the State Government, may -(a)provide that all or any persons may be allowed to compound for taxes imposed under sub-clauses (c), (d) and (e) of clause (1) and under clauses (2) and (3)] of section 61;(b)abolish, suspend or reduce in amount any tax imposed under the foregoing sections; or(c)exempt in whole or in part from the payment of any such tax, any person or class of persons or any property or description of property.
