Section 16(1) in Madhya Pradesh Bhudan Yagna Act, 1953
(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).].
