Preamble
| [Arunachal Pradesh Act No. 7 of 1987] | |
An Act further to amend the Arunachal Pradesh (Re-Organisation of Districts) Act, 1980
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Thirty-eighth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Arunachal Pradesh (Re-Organisation of Districts) Amendment Act, 1987.
Section 2. Insertion of Section 6A
2. Insertion of Section 6A.- In the Arunachal Pradesh (Re-Organisation of Districts) Act, 1980 (hereinafter referred to as the principal Act), after section 6, the following section shall be inserted, namely:-
"6A. (1) On and from the date the Arunachal Pradesh (Re-Organisation of Districts) Amendment Act, 1987 comes into force, so much of the area of the existing Tirap District, as is contained within the boundaries set out in Schedule V to this Act, and hitherto known as Changlang Sub-division, shall henceforth be constituted as a separate unit of administration and be known by the name or Changlang District.
(2) The residuary area of the existing Tirap District, other than that specified in sub-section (1) above shall continue to be known by the name of Tirap District".
Section 3. Insertion of Schedule V
3. Insertion of Schedule V.- In the principal Act, after Schedule IV the following shall be inserted namely:-
SCHEDULE V
[See Section 6A(i)]
Extent and Boundaries of the Changlany District
The Changlang District shall comprise the areas which immediately before the appointed day were comprised in the existing Changlang Sub-division."