Section 4(3) in The Jammu and Kashmir Representation of the People Act, 1957
(3)The Delimitation Commission shall-(a)publish its proposal for the delimitation of constituencies in the Gazette and also in such other manner as it thinks fit;(b)specify a date on or after which the proposal will be further considered by it;(c)consider all objections and suggestions which may have been received by it before the date so specified, and for the purpose of such consideration hold one or more public sitting at such place or places in the State as it thinks fit; and(d)thereafter by order determine the delimitation of Assembly Constituency in the State.
