Section 165 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
165. Power of State Government to suspend levy of objectionable taxes.
- If at any time it appears to the State Government on complaint made or otherwise, that any tax or fee leviable by a Zilla Parishad is unfair in its incidence, or that the levy thereof, or of any part thereof, is obnoxious to the interests of the general public or violates any promises made or undertakings given by the State Government or adversely affects the industrial development of the District or any part thereof, the State Government may require the said Zilla Parishad, within such period as fixes in this behalf, to take measures for removing any objection which appears to it to exist to the said tax or fee and if, within the period so fixed, such requirement is not carried into effect to the satisfaction of the State Government, the State Government may, after giving the Zilla Parishad an opportunity to give an explanation, by notification in the Official Gazette, suspend the levy of such tax or fee, or of such part thereof, until such time as the objection Thereto is Removed.
