Section 19(5) in The Bombay Reorganisation Act, 1960
(5)The Election Commission shall-(a)Publish its proposals in regard to matters mentioned in sub-section (2) in the Official Gazette of the State together with a notice specifying the date on or after which the proposals will be further considered by it;(b)consider all objections and suggestions which may have been received by it before the date so specified and for the purpose of such consideration, hold one or more public sitting at such place or places as it thinks fit;(c)make an order revising to such extent as may be necessary or expedient the schedules to the Delimitation of Parliamentary and Assembly Constituencies Order, 1956, in so far as they relate to the State; and(d)send authenticated copies of the order to the Central Government and to the State Government.
