Section 5(1) in The U.P. Bhoodan Yagna Rules, 1953
(1)The State Government on being satisfied that all or any one or more than one of the conditions specified in clauses (a), (b) and (c) of sub-section (1) of section 5 exists, shall issue a notification in U.P. Gazette specifying the date from which and the period for which the Committee shall stand dissolved.
