Section 3(5) in Andhra Pradesh Districts (Formation) Act, 1974
(5)Before issuing any notification under this section, the Government or the Board of Revenue, as the case may be, shall publish in such manner as may be prescribed , the proposals inviting objections or suggestions thereon from the persons residing within the district, revenue division, [Mandal] [Substituted for the words 'Taluk, Firka' by A.P. Act 1985 (w.e.f. 11-1-1984).] or village who are likely to be affected thereby within such period as may be specified therein, and shall take into consideration the objections or suggestions, if any, received.
