Section 149(2) in Haryana Municipal Corporation Act, 1994
(2)If at any time it appears to the Government, on complaint made or otherwise, that any tax imposed is unfair in its incidence or that the levy thereof or of any Part thereof is injurious to the interests of the general public, it may require the Corporation to take within a specified period, measures to remove the objections; and, if within that period the requirement is not complied with to the satisfaction of the Government, the Government may, by notification suspend the levy of the tax or such Part thereof until the objection has been removed.
