Section 14 in The Rajasthan Bhoodan Yagna Act, 1954
14. Tehsil Committees.
(1)The Board may, for any Tehsil where it considers necessary to do so, constitute Tehsil Committees, consisting of not less than three and not more than seven members to be appointed by the Board.(2)The members of the Tehsil Committees shall be chosen by the Board [ordinarily] [Inserted by Section 2 of Rajasthan Act 14 of 1955, Publisedh in Rajasthan Gazette Extraordinary Part IV-A, dated 31-10-1955.] from amongst persons residing within the area of the Tehsil:Provided that, if no Tehsil Committee has been formed for any Tehsil, the functions of a Tehsil Committee under the Act shall be performed by the Board.
