Arunachal Pradesh act 002 of 2024 : The Arunachal Pradesh (Re-Organisation of Districts) (Amendment) Act, 2024

Department
  • Department of LAW AND JUDICIAL

The Arunachalm;radesh Gazette

EXTRAORDINARY

PUBLISHED BY AUTHORITY

No. 108, Vol. XXXI, Naharlagun, Friday, February 23, 2024, Phalguna 4, 1945 (Saka)

GOVERNMENT OF ARUNACHAL PRADESH

LAW, LEGISLATIVE AND JUSTICE DEPARTMENT

CIVIL SECRETARIAT

ITANAGAR

NOTIFICATION

The 23rd February, 2024 No. Law/Legn-5/2024. —The following Act of the Arunachal Pradesh Legislative Assembly which was passed in the Thirteenth Session of the Seventh Legislative Assembly and received the assent of the Governor of Arunachal Pradesh is hereby published for general information. (Received the assent of the Governor on 23rd February, 2024)

THE ARUNACHAL PRADESH (RE- ORGANISATION OF DISTRICTS)

(AMENDMENT) ACT, 2024 *

(ACT NO. 2 OF 2024)

An

Act

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

Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Seventy-fifth year of the Republic of India as follows,-

1. Short title and commencement : (1) This Act may be called the Arunachal Pradesh (Re-organisation of Districts) (Amendment) Act, 2024.

(2) Itshall come into force on such date as the State Government may by notification in the Official Gazette appoints and different dates may be appointed for coming into force of different administrative Districts.

2. Amendment of Section 3 : In the Arunachal Pradesh (Re-Organisation of Districts) Act, 1980 (Act No. 3 of 1980), (hereinafter referred to as the Principal Act) after sub-section (3) the following sub-section shall be inserted namely,-

"(4) Onand from the appointed date of this amendment Act comes into force the following Villages :

(A) From the existing district of West Kameng District namely

(i) Under Nafra Sub-Division:

(@ Nafra

(b) UpperDzong

(c) LowerDzong

(d) Ditchik

(e) Rurang

(f) Nachibon (@ Nakhu

(h) Dibrick () Wotung () Sanchipam

(k) Khellong ; and

1

The Arunachal Pradesh Extraordinary Gazette, February 23, 2024

(i) From Sirilang Administrative Circle namely,- (@)

(b)

©

(@

©

®

()

Sirilang Dibbin Mathow Bulu ( excluding disputed area between Thembang and Buiu Village) Dishing .

Dillung

Chiniang ; and

(iii) From Khazalang Administrative Circle namely,- @

(b)

@

(e

®

@

(W]

@

Najang Westsachung Nijung

Lapusa

Khazalang Janaching Sabang

Upper challan Lower challan ; and

(B) From the existing East Kameng District :

(i) From Lada Administrative Circle namely,-

(]

@

Lada Salang Wabalang Nabolang Grangjang Wake

Drakshi Sekong

Kiongkabam Kampa

Sachung Pipiang Besai

Kojo

Rojo

Nishangjang Jarkam

(i) From Bana Administrative Circle namely,- (@

(b)

(c)

@

(e)

®

[©)]

()

@

0

(k) Pitchaang Kajung

Chijang Kadeya

Sapung

Pochung Afaksung New Sapung Yangsey Yangpe (new village) and Pacherodong (new village) shall be constituted as a separate Administrative District to be known as Bichom District with District headquarter at Napangphung (between Khazalang Circle of West Kameng Districtand Lada Circle of East Kameng District)".

2

The Arunachal Pradesh Extraordinary Gazette, February 23, 2024 3

3. Amendment of Section 4 : In the Principal Act after sub-section (2) the following sub-section shall be inserted. -

"(2A) On and from the appointed date of this amendment Act comes into force, so much of the areas comprising the following Administrative units under the existing Lower Subansiri District namely,-

() Yachuli ;

@) Yazali

() Paramputu ;

(IV) Kora

(V) Deedand

(V) Pistana shall be constituted as a separate Administrative District to be known as Keyi Panyor District with District headquarter at Yachuli (Ter Gapin- Sam Sath)"

Sangyal Tsering Bappu

Secretary to the

Government of Aruacnahi Pradesh,

Itanagar.

Printed at Directorate of Printing & Stationery Naharlagun.—159/2024-DoP-250+Secy.-(LA)- Sgflcim?msslluner(Law)-50+Secy.g-(Dis!rict Administration)-50-2-2024.

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