Section 15 in Madhya Pradesh Bhudan Yagna Act, 1953
15. [ Dissolution of Board. [Substituted by Madhya Pradesh Act 21 of 1954, Section 8]
(1)Shri Acharya Vinoba Bhave may at any time, without assigning any of Board. reason, by a written order, 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 Gazette and shall take effect on the date on which it is so notified.]
