Section 4(1) in The Tamil Nadu Bhoodan Yagna Act, 1958
(1)The State Board shall consist of a Chairman and ten or more but not exceeding fourteen other members who shall be appointed by the Government [* * *] [The expression 'in consultation zoith Shri Acharya Vinobha Bhave or a person nominated by his in writing in this behalf' were omitted by the Tamil Nadu Act 25 of 1992, zoith effect from 15-6-1992.].
