Section 33A in Madhya Pradesh Bhudan Yagna Act, 1953
33A. [ Construction of references. [Inserted by Madhya Pradesh Act 21 of 1954, Section 20.]
- After the lifetime of Shri Acharya Vinoba Bhave or at any time he is unable to perform the functions entrusted to him under sections 4, 4A, 6 and 15 owing to infirmity or any other cause the functions under the said sections shall be performed by the Akhil Bharat Sarva Sewa Sangh, Wardha, and all references to Shri Acharya Vinoba Bhave in those sections shall be constructed as references to the said Sangh.
