(4)If, after the expiry of the time allowed by sub-section (2), for the filing or hearing of objections or suggestions, no objection or suggestion has been made, the State Government shall proceed at once to issue the notification under sub-section (1). If any such objection or suggestion has been made, the State Government shall consider the record and the report referred to in sub- section (3) and may, either,-(a)abandon the proposal to issue a notification under sub-section (1), or(b)issue the notification under sub-section (1) with such modifications, if any, as it may think fit :Provided that if no notification is issued under sub-section (1), within a period of six months from the appointed day the proposal shall be deemed to have been abandoned.
