Section 170(2) in Uttarakhand Panchayati Raj Act, 2016
(2)Upon the failure or inability of the Zila Panchayat to comply, to the satisfaction of the State Government with an order made under sub-section (1), the State Government may, by notification, suspend the levy of the tax, or of any portion thereof or may abolish or reduce the tax until the defect is removed.
