(2)On receipt of such a requisition and on being satisfied that the requirements of sub-section (1) of this section have been complied with, the Sub-divisional Officer or the Deputy Commissioner, as the case may be, shall publish a notice of the receipt of such requisition in the official Gazette in each census village in the area and in any newspaper or newspapers, if any, circulated in the area, and shall fix and publish the date for taking the poll:Provided that the result of no poll shall be held to be invalid merely on the ground of irregularity in publication of notice.
