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No LaMLegn-2/2022.-The forowing Act of rheArunacnar pradesh Legrsrative Assembrvwhrch was passed in rhe Ninth s.ssron orinJbeve;id id;;lilir"embry and received th6assentofthe coverno. ofArunachar prro"ii' i. i,ei"ov putr'i".[ujiJ, g"r"rar information. (Received the assent of the Gove mot on 2lnd April, 20221
The Arunachal pradesh Gazette EXTRAORDINARY
PUBLISHED BY AUTHORITY No. 120, Vot. XX|X, Naharlagun, Wednesd ay, Aptil27 , 2122,Vaisakha 7 , 1944 (Saka)
GOVERNMENT OF ARU NACHAL PRADESH LAW LEGISLATIVE AND JUSTICE DEPARTMENT
C IVIL SECRETARIAT ITANAGAR
NOTIFICATION
The 26th April,2022
THE ARUNACHAL PRADESH (OBSOLETE AND REDUNOANT REGULATIONS) REPEALACT, 2022
(ACT NO. 3 OF 2022) An Act
Short title and commencement.
Repeal of Obsolete and Redundant Regulations.
Onit Panyang, IAS Commissioner to the
Government of Arunachal pradesh. lbnagar.
to repear the obsorete and redundant Regurations appricabre in the state ofArunacharPradesh and matters connected ther"*,tn "rJi"liJ"";l t[!r#'
whereas' in te,ns of clause (1) of Articre 372 0f rhe constitution of rndia, the state h",n;:,11T""
*rpetent to repeat the 6oror"t" ,no ,..a,io"i, ils "no
n"gutatjons appricabre
Now, therefore, be it enacted by the Legislative Assembly ofArunachal pradesh in theSeventy{hrrd year of the Republic ofi"ot, "ij"riorr"]
' rvvv! "vr, er
(1) Ttis Act may be calted the Arunachat pradesh (Obsolete andRedundant Regulations) Repeat Act, 2022. (2) lt shall come into force on the date of its publication in the Official
Gazette.
From the date of commencementof thisAct, the following three Obsoleteand Redundant namely,_
::If f:ii ::*dedAreas.(Epidemic Dtseases) Resuration, .te41,,,
^:i: i:::, North Eastern (Abor Hi s. Mishmi rii s,-Batipara, Tirapan0 Lat(hrmpur) Tracts Co_oDerarive Societies Regulatjon 'f
Sag,., anOTt€ Mishmi Hi s District (Home Guards) Regulation, .1g50,, shall standrepealed.
2
Commr. (Law)-50-4-2022 Priniing, Naharlagun-21U2O?2-OoP -Z5O+Secy (LA)-50 +Published and printed by Directorate of