Section 203 in Gauhati Municipal Corporation Act, 1971
203. Power to reduce or remit taxes.
- The Corporation may at a meeting, reduce the amount payable on account of any of the taxes mentioned in section 147, or remit the same on ground of excessive hardship to the person liable to pay the same:Provided that such reduction or remission shall not unless renewed by the Corporation at a meeting have effect for more than one financial year.Appeals
