6. Procedure for constitution, abolition, etc., of [xxx] [Omitted by Act 21 of 2003 w.e.f. 26.5.2003 by notification.], [regions, districts] [Substituted by Act 17 of 2007 w.e.f. 5.1.2007.], taluks, circles or villages.
- Before the publication of any notification under section 4 or 5 declaring any area to be a [xxx] [Omitted by Act 21 of 2003 w.e.f. 26.5.2003 by notification.], [regions, districts] [Substituted by Act 17 of 2007 w.e.f. 5.1.2007.], taluk, circle or village or altering the limits of any [xxx] [Omitted by Act 21 of 2003 w.e.f. 26.5.2003 by notification.], [regions, districts] [Substituted by Act 17 of 2007 w.e.f. 5.1.2007.], taluk, circle or village, or abolishing any [xxx] [Omitted by Act 21 of 2003 w.e.f. 26.5.2003 by notification.], [regions, districts] [Substituted by Act 17 of 2007 w.e.f. 5.1.2007.] taluk, circle or village, the State Government shall [except in cases where it considers not necessary so to do] [Substituted by Act 17 of 2007 w.e.f. 5.1.2007.] publish in the official Gazette and in such other manner as may be prescribed, a notice of the proposal inviting objections and shall take into consideration any objections to such proposal.
