Section 26 in Faridabad Complex (Regulation and Development) Act, 1971
26. Power of the State Government to suspend the levy of tax or fee.
- If at any time it appears to the State Government on objections made or otherwise that any tax or fee imposed under the foregoing sections is unfair in its incidence or that the levy thereof is against the interest of the general public it may require the Administration to take within a specified period measures to remove the objections and if within that period the requirements is not complied with to the satisfaction of the Government, the State Government may by notification suspend the levy of the tax or fee or such part thereof until the objections have been removed.
