Section 142 in Telangana District Boards Act, 1955
142. Procedure for suspension of or exemption from taxes.
- A Board, with the previous sanction of the Government and by a resolution passed at a special meeting by a two-third majority of the whole number of members, may suspend the operation of any tax imposed under section 138 or 139 within any part of the area subject to its authority for any specified period or 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.
