Section 4(a) in The Two-Member Constituencies (Abolition) Act, 1961
(a)formulate its proposals in regard to the matters mentioned in section 3 and publish them in the Gazette of India, in the Official Gazette of the State and in such newspapers in the regional languages of the State as are considered important by the Commission, together with a notice inviting objections and suggestions in relation to the proposals and specifying a date on or after which the proposals will be further considered by it;
