82. Power of State Government with regard to relief from taxes & fees.
(1)If on a complaint made to it or otherwise, it appears to the State Government that any tax, rate or fee imposed by a Zilla Panchayat, is excessive, it may, after calling a report in this regard, abolish or suspend or reduce the the amount of any tax, rate or fee as the case may be.(2)The State Government may, on its own motion or otherwise after giving the Zilla Panchayat an opportunity of expressing its view in the matter, by order exempt.(a)any person or class of persons; or(b)any property or description of properties,from the payment of whole or part of any tax,rate or fees subject to such conditions as may be specified in such order.
