(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 exception 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 Section 69, under clauses (ii), (iii), (iv), (vi), (xii), (xiii), (xiv) and (xv) of sub-section (1) of Section 70 and under Section 71;(b)abolish, suspend or reduce in amount any tax imposed under Sections 69, 70 and 71;(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.
