Section 15(4) in The Tamil Nadu Bhoodan Yagna Act, 1958
(4)The provisions of sections 6 to 10,13 and 14 shall apply to a Local Committee subject to the modification that the powers exercisable by, and the duties imposed on, the Government under the said sections shall, in relation to a Local Committee, be exercised by the State Board:Provided that the dissolution, reconstitution or supersession of a Local Committee shall be subject to the approval of the Government.
