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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2) in The U.P. Bhoodan Yagna Rules, 1953

(2)To facilitate the Bhoodan Yagna movement, there shall be a Convener or Secretary in the Committee who shall also be nominated as such by Shri Acharya Vinoba Bhave from amongst the member of the Committee. The Convener or Secretary so appointed shall also record the proceedings.