Section 25(2) in Faridabad Complex (Regulation and Development) Act, 1971
(2)[ The Chief Administrator, subject to the approval of the State Government, by order in writing, may -(a)provided that all or any persons may be allowed to compound for taxes imposed under section 21;(b)abolish, suspend or reduce in amount any tax imposed under section 21;(c)exempt in whole or in part from payment of any such tax, any person or class of persons or any property or description of property.]
