42. Power of Government to require modification or cancellation of rates.
(1)Whenever the Government consider it necessary in the pubic interest so to do, they may, by order in writing together with a statement of reasons therefor, direct the Board to cancel any of the scales in force or modify the same within such period as the Government may specify in the order.(2)If the Board to whom a direction is given under sub-section (1) fails of neglects to comply with such direction within the specified period, the Government may cancel any of such scales or make such modifications therein as they may think fit:Provided that, before cancelling or modifying any scale, the Government shall consider any objection or suggestion which may be made by the Board during the specified period.(3)When, in pursuance of this section, any of the scales has been cancelled or modified, such cancellation or modification shall be published by the Government in the Tamil Nadu Government Gazette, and shall, thereupon, have effect accordingly.
