(1)A committee may exempt, in whole or in part, for any period not exceeding one year from the payment of any such tax, any person who by reason of poverty may in its opinion be unable to pay the same, and may renew such exemption as often as may be necessary.(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.
