Section 3(5) in Telangana Districts (Formation) Act, 1974
(5)Before issuing any notification under this section, the Government or the [Commissioner of Land Revenue] [Substituted by Act No.14 of 1985.], 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 by Act No.14 of 1985.] 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.
