ARUNACHAL PRADESH (RE-ORGANISATION OF DISTRICTS) AMENDMENT ACT, 1988

Preamble - ARUNACHAL PRADESH (RE-ORGANISATION OF DISTRICTS) AMENDMENT ACT, 1988

THE ARUNACHAL PRADESH (RE-ORGANISATION OF DISTRICTS) AMENDMENT ACT, 1988

[Act No. 03 of 1988]

PREAMBLE

An Act further to amend the Arunachal Pradesh (Re-organisation of Districts) Act, 1980 (No. 3 of 1980).

Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Thirty-ninth Year of the Republic of India as follows:--

 

Section 1 - Short title

This Act may be called the Arunachal Pradesh (Re-organisation of Districts) Amendment Act, 1988.

Section 2 - Insertion of sub-section (3) in section 5

In the Arunachal Pradesh (Re-organisation of Districts) Act, 1980 (hereinafter referred to as the principal Act), after sub-section (2) of section 5, the following sub-section shall be inserted namely:--

"(3) ?On and from the appointed day this Act comes into force, the existing Tuting Sub-division shall he transferred from the West Siang District and thenceforth be formed part of East Siang District and areas and boundaries specified in sub-section (2) of Section 5 and the Schedule III respectively of the principal Act shall deem to be modified accordingly.