Section 16 in Madhya Pradesh Bhudan Yagna Act, 1953
16. Tahsil Committees.
(1)The Board may, for any tahsil or taluka where it considers necessary so to do, constitute Tahsil Committees consisting of not less than three and not more than seven members to be appointed by the Board [* * *] [The words 'in consultation with Shri Acharya Vinoba Bhave' were omitted by Madhya Pradesh Act 21 of 1954, Section 9(a).].(2)[ The Tahsil Committee may delegate any of its powers and functions under the Act to any member or to a sub-committee of three or more of its members.] [Substituted by Madhya Pradesh Act 21 of 1954, Section 9(b).]
