Section 127A in The Maharashtra Village Panchayats Act, 1959
127A. [ Suspension or remission of cesses. [This section was inserted by Maharashtra 36 of 1965, Section 50.]
- The State Government may, on the application of panchayat to which the cess is payable, suspend or remit the collection of cess or any portion thereof in any year in any area subject to the jurisdiction of such panchayat.]
