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[Cites 0, Cited by 0] [Section 205] [Entire Act]

State of Uttar Pradesh - Subsection

Section 205(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)Upon the failure or inability of the Corporation to comply, to the satisfaction of the State Government, with an order made under sub-section (1), the State Government, may by notification, suspend the levy of the tax, or of any portion thereof, until the defect is removed, or may abolish or reduce the tax.