116. Remission or revision of taxes tolls, rates or fees.
(1)The State Government may remit the whole or part of any tax imposed or rate, toll or fee levied by a Panchayat Samiti in respect of any period after the commencement of this Act.(2)The power exercisable by the State Government under subsection (1) shall also to be exercisable either generally or in any specified area by the prescribed authority under such circumstances as the State Government may prescribe.(3)A Panchayat Samiti may, be resolution and under such circumstances as may be prescribed , remit the whole or part of any such tax, rate toll or fee imposed or levied by it provided that no such resolution shall take effect unless it is approved by the prescribed authority.(4)Where any tax, rate, toll or fee has been remitted under this Section, any sum realised from any person on account of tax, rate, toll or fee as remitted ,shall be refunded to him by the Panchayat Samiti.
