Section 34(c) in Madhya Pradesh Bhudan Yagna Act, 1953
(c)[ for regulating the procedure, disposal of business, constitution and supersession of Tahsil Committees, the term of office and the filling of casual vacancies of office-bearers and members of such committees and removal of office-bearers and members thereof] [Substituted by Madhya Pradesh Act 21 of 1954, Section 21(a).];
