Arunachal pradesh act 007 of 1987 : Arunachal Pradesh (Re-Organisation of Districts) Amendment Act, 1987

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."

SECTIONS