(2)A committee, by a resolution passed at a special meeting and confirmed by the State Government, may-(a)provide that all or any persons may be allowed to compound for taxes imposed under Section 69, under clauses (ii), (iii), (iv), (vi), (xii), (xiii), (xiv) and (xv) of sub-section (1) of Section 70 and under Section 71;(b)abolish, suspend or reduce in amount any tax imposed under Sections 69, 70 and 71;(c)exempt in whole or in part from the payment of any such tax, any person or class of persons or any property or description of property.
