Section 60(3) in The Orissa Municipal Corporation Act, 2003
(3)The Government shall, before making a notification under Subsection (1), publish in the prescribed manner a draft thereof containing a statement showing the number of wards into which the city shall be divided, the extent of each such ward and wards in which the seats reserved under Section 7 shall be set assigned, with a notice inviting objection and suggestion from all persons interested within the prescribed period and shall consider the same.
