(2)The [[Delimitation Commission] [Inserted by Act 3 of 2005.] shall, -(a)publish [the proposal of the Delimitation Commission] [Inserted by Act 3 of 2005.] in respect of the matters mentioned in clause (a) of sub-section (1), with a notice specifying the date on or after which the proposals will be considered [by it] [Inserted by Act 3 of 2005.] and by inviting objections and suggestions with respect to the proposals before a date specified in the notice, by affixing copies thereof on the notice board of the Office of the panchayat concerned and in such conspicuous places within the Panchayat area concerned;(b)publish in the Gazette and in any two local newspapers having wide circulation within the panchayat area concerned the act of publication under clause (a);(c)consider all objections and suggestions that may have been received by the [Delimitation Commission] [Inserted by Act 3 of 2005.] before the date so specified; and(d)[ delimit the constituencies.] [Inserted by Act 3 of 2005.]
