Section 14(4) in The State Of Arunachal Pradesh Act, 1986
(4)The Election Commission shall-(a)publish its proposals for the delimitation of constituencies together with the dissenting proposals, if any, of any associate member who desires publication thereof, in the Official Gazette and in such other manner as the Commission may consider fit, together with a notice inviting objection as suggestions in relation to the proposals and specifying a date on or after which the proposals will be further considered by it;(b)consider all objection and suggestion which may have been received by it before the date so specified;(c)after considering all objections and suggestion which may have been received by it before the date so specified, determine by one or more orders the delimitation of constituencies and cause such order or orders to be published in the Official Gazette; and upon such publication, the order or orders shall have the full force of law and shall not be called in question in any court.
