Arunachal Pradesh (Re-Organisation of Districts) Amendment Act, 19941
| [Arunachal Pradesh Act No. 7 of 1994] | [23rd November, 1994] |
An Act further to amend the Arunachal Pradesh (Re-Organisation Districts Act, 1980 (No. 3 of 1980).
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Forty-fifth Year of the Republic of India as follows:-
1 Received the assent of the Governor on 23rd November, 1994.
1. Short title and commencement.- (1) This Act may be called the Arunachal Prndesh (Re-Organisation of Districts) Amendment Act, 1994.
(2) It shall, come into fores at once.
2. Amendment of section 5.- (1) In sub-section (2) of Section 5 of the Arunachal Pradesh (Re-Organisation of Districts) Act, 1980 (hereinafter referred to as the principal Act), for the words figure and brackets "sub-section (1) above", the words, figures and brackets "sub-section (1), (3) and (4) of this, section" shall be substituted.
(2) After sub-section (3) of section 5 of the principal Act, the following sub-section shall be inserted, namely:-
"(4) On and from the appointed day, the Arunachal Pradesh (Re-Organisation of Districts) Amendment Act, 1994 comes into force so much of the areas comprising the following administrative units under the existing East Siang District namely:-
(i) Yingkiong
(ii) Gelling
(iii) Singa
(iv) Mariyang
(v) Palling
(iv) Jengging
(vii) Tuting
(viii) Geku
(ix) Katan
(x) Miging
shall be constituted as a separate administrative unit and be known by the name of UPPER SIANG DISTRICT".