5. Procedure for constitution, abolition, etc. of Revenue divisions, districts, sub-divisions, circles or villages.
- Before the publication of any notification under Section 4 declaring any area to be a revenue division, district, sub-division, circle or village or altering the limits of any division, district, sub-division, circle or village, or abolishing any division, district, sub-division, circle or village, the State Government shall publish in the Official Gazette or in such manner as may be prescribed, a notice of the proposal inviting objections or suggestions, if any, from the general public of the area and shall take into consideration any objections or suggestions on such proposal, after giving reasonable opportunities of hearing to the persons or public so interested.
