(1)The State Government may, at any time, by a notification published in the official Gazette, declare that the Bhoodan Board established and functioning under the Assam Bhoodan Act, 1965 (Assam Act 23 of 1966) shall also function with effect from such date as may be specified in the notification as a Gramdan Board for exercising the powers and discharging the functions hereinafter specified in sub-Section (3) of this section.
