Section 5 in The Rajasthan Bhoodan Yagna Act, 1954
5. Dissolution of the Board.
(1)[The State Government] [Substituted by Section 3 Rajasthan Act 6 of 1984, Published in Rajasthan Gazette Extraordinary Part IV-A, dated 13-4-1984 (w.e.f. 13-4-1984).] may, at any time, dissolve the Board and reconstitute the Board in accordance with the provisions of this Act.(2)The order dissolving the Board shall be notified in the Rajasthan Gazette and shall take effect on the date on which it is notified.
