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The ARUNACHAL PRADESH (RE-ORGANISATION OF DISTRICTS) ACT, I980 as amended

Arunachal Pradesh · state statute
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THE ARUN ACHAL PRADESH (RE-ORGANISATION OF DISTRICTS) ACT, I980 
(as amended) 
[ ACT NO. 3 OF I980] 
(Received the assent of the President of India on 3rd May, I980) 
I.as amended by the Arunachal Pradesh (Re-organisation of Districts) Ist Amendment Act,l 984 
-Assented by the Lt Governor on 06.I I. 1984 (Act no 6 of 1984) 
2.Arunachal Pradesh (Re-organisation of Districts) 2"d Amendment Act,1984 
Assented by the Lt Governor on 6. I I. I 984 ( Act no 7 of I 984) 
3. Arunachal Pradesh (Re-organisation of Districts) Amendment Act,1987 
Assented by the Governor on 21.10.1988 (Act no 7 of 1987) 
4.Arunachal Pradesh (Re-organisation of Districts) Amendment Acr,], 988 
Assented by the Governor on 21.10.1988 (Act no 3 of 1988) 
5.Arunachal Pradesh (Re-organisation of Districts) Amendment Act,1992 
Assented by the Governor on I I.OI. 1993 (Act no 2 of 1993) 
6.Arunachal Pradesh (Re-organisation of Districts) Amendment Act,1994 
Assented by the Governor on 23.I I.1994 (Act no 7 of 1994) 
7.Arunachal Pradesh (Re-organisation of Districts) Amendment Act,2000 
Assented by the Governor on 20.06.2000 ( Act no 6 of 2000) 
8.Arunachal Pradesh (Re-organisation of Districts) Amendment Act,200 I 
Assented by the Governor on 17.10.2001 (Act no 7 of 2001) 
9 .A runachal Pradesh (Re-organisation of Districts) Amendment Act,2004 
Assented by the Governor on I 9.03.2004 ( Act no l of 2004) 
l 0.Arunachal Pradesh (Re-organisation of Districts) Amendment Act,20 l l 
Assented by the Governor on 07. l 2.20 l I ( Act no 7 of 20 I I) 
l l .Arunachal Pradesh (Re-organisation of Districts) Amendment Act,20 l 3 
Assented by the Governor on 26.02.20 I 4 ( Act no 8 of 20 I 3) 
I 2.Arunachal Pradesh (Re-organisation of Districts) Amendment Act,20 l 7 
Assented by the Governor on 29.I I.2017(Act no II of 2017) 
I 3.Arunachal Pradesh (Re-organisation of Districts) Amendment Act,20 l 8 
Assented by the Governor on 27.09.2018. (Act no IS of 2018) 
AN ACT 
To provide for Re-organisation of Districts for better administration of the Union Territory of 
Arunachal Pradesh: 
Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Thirty-first Year of the Republic 
of India, as follows: 
I. (I) This Act may be called the Arunachal Pradesh 
(Re-organisation of Districts) Act, I 980. 
(2) It extends to the whole of the Union Territory of 
Arunachal Pradesh. 
Short tide 
extent and 
commencement. 
(3) It shall come into force on such date as the 
Government may, by notification in the Official Gazette, 
appoint, and different dates may be appointed for coming 
into force of different provisions of the Act. 

3. 
® 
2. (I) In chis Act, unless the context otherwise requires,- 
( a) "existing district" means any of the districts referred 
to in section 3 of the North East Frontier Agency 
(Administration) Regulation I 965; 
(b) "existing law" means any law, ordinance, regulation, 
order, by-law, rule, scheme, notification or other 
instrument having the force ofl aw in India or any part 
thereof and includes similar laws enacted by the 
Legislative Assembly of Arunachal Pradesh having the 
force of law in Arunachal Pradesh or any part thereof 
( c) "Government" means the Government of the Union 
Territory of Arunachal Pradesh : 
( d) "Official Gazette" means the Government of 
Arunachal Pradesh Gazette published by authority. 
(I)On and from the appointed day this Act comes into 
force, so much of the area of the existing Kameng 
District, as is contained within the boundaries set 
out in Schedule I to chis Act, and hitherto known 
as Seppa sub-division. shall henceforth be 
constituted as a separate unit of administration and 
be known by the name of EAST KAMENG 
DISTRICT. 
*[(IA) On and from the date of coming into force of 
the Arunachal Pradesh (Re-organisation of 
Districts) (Amendment) Act, 20 I 8, so much of 
the areas compnsmg of the following 
administrative units under the existmg East 
Kameng District, namely,(i) Pakke-Kessang (ii) 
Seijusa ( iii) Pijiriang (iv) Pass a Valley and ( v) 
Dissing Passo shall be constituted as a separate 
administrative unit and be known by the name 
"PAKKE KESSANG DISTRICT" with District 
Headquarter at "LEMM!".] 
[Inserted by the Arunachal Pradesh (Reorganisation of Districts) Amendment 
Act 2018,[IS OF 20I8 ] Published in AP Gazette EO N o ,433 VOL XX V 
Dtd 5"' Oct 20I8] 
[(2). On and from the appointed day this Act comes 
into force, so much of the area of the existing 
West Kameng District, as is contained within 
the boundaries set out in Schedule IA' to this 
Act, and hitherto known as T awang Sub-division, 
shall henceforth be constituted as a separate unit 
of administration and be known by the name of 
T awang District. 
(3) The residuary area of the existing West Kameng 
District, other than that specified in sub-section 
(I) and sub-section (2) shall henceforth continue 
to be known by the name of West Kameng 
District. II 
[subsicuced by the Arunachal Pradesh (Reorganisation of Districts) 
Second Amendment Act 1984,[7 OF 1984] Published in AP Gazette 
EO No 376.VOL I I Drd November 6,I984 and the same has come 
into force vide Notification No GA-49 / 78 Vol IV dated 25'" 
Nov 1984 with appointed dat fIXed as 06/ 0I/ I984J 
Definitions. 
Administrative 
boundaries of 
the new districts 
of EAST and 
WEST 
KAMENG. 

0 
4. (I)On and from the appointed day this Act come into 
force, so much of the area of the existing Subansiri 
District, as is contained within the boundaries set 
out in Schedule I I to this Act, and hitherto known 
as Daporijo sub-division, shall henceforth be 
constituted as a separate unit of administration and 
be known by the name of UPPER SUBANSIRI 
DISTRICT. 
*(I A) On and from the date of coming into force of the 
Arunachal Pradesh (Re-organisation of 
Districts)( Amendment )Act,20 I 7 ,somuch of the 
areas comprising of the following administrative 
units under the existing Upper Subansiri District, 
namely.- 
(i) Gepen 
(ii) Puchi-Geko and 
(iii) Part of Daporijo Sadar Circle ( consisting of all 
the villages which fall under 25 Raga (ST) 
Assembly Constituency) including Ligu and 
Liruk villages.and so much of the areas 
compnsmg the following administrative units 
under the existing Lower Subansiri District, 
namely,- 
(i) Dollungmukh 
( ii) Raga and 
(iii) Kumporijo 
shall be constituted as a separate administrative unit 
and be known by the name of "KAMLE 
DISTRICT' with District Headquarter at Raga 
[INSERTED by the Amnachal Pradcsh(Reorganisation of Districts) 
Amendment Act 20I7,[I I OF 20ITJ Published in AP Gazette EO No 
577,VOL XX.IV Dt:d December 4,20I7 
(2) The residuary area of the existing Subansiri 
District, other than that specified in sub-section (I) 
above, shall henceforth be known by the new name 
of LOWE R SUBANSIRI DISTRICT. 
* [ ( 3) On and from the appointee day the Arunachal 
Pradesh (Re- organisation of Districts} 
Am endment Act, 1992, comes into force, so much 
of the areas compnsmg the following 
administrative units under the existing Lower 
Subansiri district, namely:- 
( i) Sagalee, 
(ii) Doimukh, 
(iii) Balijan, 
(iv) Itanagar (Capital complex), 
( v) Mangio, and 
(vi) Kimin. 
shall be constituted as a separate administrative unit 
and be known by the name of P APUM PARE 
DISTRICT".] 
[ [NStJZ'"fED by the /vrunachal Pradesh ~Reorganisation of Districts) 
Amendment Act 1992,[ I OF 1993] Published in AP Gazette EO No 
1,\/0 L VI Drd January 23,1993 
Administrative 
boundaries of 
the new districts 
of UPPER and 
LOWER 
SUBANSIRI 

G 
*( 4) On and from the appointed day the Arunachal 
Pradesh (Re-organisation of Districts) 
(Amendment) Act, 2000 comes into force, so much 
of the areas comprismg the following 
administrative units under the Lower Subansiri 
District, namely :- 
I. Koloriang,2. Damin,3. Sarli,4. Sangram,5. Parsi 
parlo,6 Nvapin,7. Palin,8. Chambang,9. Tali, IO. 
Lending Koling, I I. Y angte 
shall be constituted as a separate administrative unit 
and be known by the name of KURUN G 
KUMEY. 
[INSERTED by the Arunachal Pradesh(Reorganisation of Districts) 
Amendment Act 2000,[ 6 OF 2000] Published in AP Gazette EO 
No SO.VOL X Dcd June 6,2000] 
*( 4A) On and from the appointed day, when the 
Arunachal Pradesh (Re-organisation of 
Districts) (Amendment) Act, 20 I 3 comes into 
force, so much of the areas comprising the 
following administrative units under the ex1Stmg 
Kurung Kumey District, namely, 
{i) Palin 
{ii) Y angte 
{iii) Chambang 
{iv) Gangte 
{v) T arak-Lengdi 
{vi) Pipsorang 
{vii) Pania and 
{viii) Tali 
Shall be constituted as a separate administrative 
unit and be known by the name of "KRA DAADI 
DISTRI CT" with District Headquarter at Jamin J 
[INSERTED by the Arunachal Pradesh(Reorganisation of Districts) 
Amendment Act 20I3,[2 OF 20I4] Published in AP Gazette EO No 
32 I.VOL XXI Drd 3"1 march 20I4] 
5. (I) On and from the appointed day this Act come into 
Force, so much of the area of the existing Siang 
District, as is contained within the boundaries set 
out in Schedule III to this Act, and hitherto known 
as Pasighat sub-division, shall henceforth be 
constituted as a separate unit of administration and 
be known by the name of EAST SIANG 
DISTRICT. 
(2) The residuary area of the existing Siang District, 
other than that specified in sub-section (I) above, 
shall henceforth be known by the new name of 
WEST SIANG DISTRICT. 
'[(3) On and from the appointed day this Act comes 
into force, the existing T uting Sub-division shall be 
transferred from the West Siang District and 
thenceforth be formed part of East Siang District 
and areas and boundaries specified in sub-section 
Administrative 
boundaries of 
the new 
Districts of 
EAST and 
WEST 
SIANG. 

(2) of Section 5 and the Schedule III respectively 
of the principal Act shall deemed to be modified 
accordingly J [INSERTED by the Arunachal Prade:;h(Reorganisation ol Districts) 
Amendment Acr i988.[3 OF [988J Published in AP Gazette [ 0 No 
61.VOL IV Dtd October 27,1988] 
*( 4) On and from the appointed day, the Arunachal 
Pradesh (Re-organisation of Districts )Amendment 
Act, I 994 comes into force so much of the areas 
comprising the following administrative units 
under the existing East Siang District, namely :- 
( i) Y ingkiong 
( ii) Gelling 
(iii) Singa 
(iv) Mariyang 
(v) Palling 
( vi) J engging 
( vii) T uting 
(viii) Geku 
(ix) Katan 
(x) Miging, 
shall be constituted as a separate administrative 
unit and be known by the name of UPPER 
SIANG DISTRICT".] 
[!>!SER TED bv the Arunachal Pradesh(Reorcr:111,sauon ,)f Dismcts 'i , " b / 
Amendment Act 1994,[ 7 OF I 994; Published in i\P Gazette EO No 
! 78.VOL. JV Dtd r----;ovember 24. l 99+] 
( 5) On and from the appointed day, when the 
Arunachal Pradesh (Re-organisation of Districts) 
(Amendment) Act, 20 I 3 comes into force, so much of 
the areas comprising the following administrative units 
under the existing East Siang District, namely, 
(i) Boleng (ii) Pangin (iii) Riga (iv) Rebo-Perging and 
(v) Kebang 
and so much of the areas comprising the blowing 
administrative units under the existing West Siang 
District namely,(i) Rumgong (ii) Kaying (iii) 
Payum and (iv) Jomlo-Mobuk 
shall be transferred from East Siang and West Siang 
Districts respectively, and thenceforth, shall be 
constituted as a separate administrative unit and be 
known by the name "SIANG DISTRICT' with its 
District Headquarter at [(NY OBO) now deleted]* 
1[Boleng]2018 amendment.[ INSERTED by the Arunachal 
Pradesh(Reorgarnsacion of Districts) Amendment Act 2018] 
( 6) On and from the appointed day, when the 
Arunachal Pradesh (Re-organisation of Districts) 
(Amendment) Act, 2013 comes into force, so much 
of the areas compnsmg the following 
administrative units under the existing East Siang 
District, namely,(i) Nari (ii) Koyu (iii) Seren and 
(iv) Kora and so much of the areas comprising the 
following administrative units under the existing 
West Siang District, namely,(i) Basar (ii) Tirbin 
(iii) Daring (iv) Likabali (v) Kangku 

( vi) Sibe and( vii) Gensi 
shall be transferred from East Siang and West Siang 
Districts respectively, and thenceforth, shall be 
constituted as a separate administrative unit and be 
known by the name 'LOWE R SIANG 
DISTRI CT. 
[ Substituted by the Anmachal Pradesh(Reorganisation of Districts) 
Amendment Act 2013,[2 OF 2014] Published in AP Gazette EO No 
32,VOL IV Dtd 3,.1 March 2014] 
*( 6A) On and from the date of coming into force of the 
Arunachal Pradesh (Re-organisation of Districts) 
(Amendment) Act, 20I8, so much of the areas 
comprising of the following administrative units 
under the existing Lower Siang District, namely, 
(i) Tirbin (ii) Basar (iii) Daring and (iv) Sago 
shall be constituted as a separate administrative unit 
and be known as "LEPA-RADA DISTRI CT" 
with District Headquarter at "BASAR. 
¥(7) On and from the date of coming into force of the 
Arunachal Pradesh (Re-organisation of Districts) 
(Amendment) Act, 20I8, so much of the areas 
comprising of the following administrative units 
under the existing West Siang District, namely,(i) 
Mechuka (ii) Tato (iii) Pidi and (iv) Manigong 
shall be constituted as a separate administrative unit 
and be known by the name of "SHI-YOMI 
DISTRI CT" with District Headquarter at 
"TATO. 
[INSERTED by the Arunachal Pradesh(Reorganisation of Districts) 
Amendment Act 20I8,[I50 F 2018] Published in AP Gazette EO No 
.433 VOL XXV Otd 5,1, Oct 20 l 8] 
6. 
(I) On and from the appointed day this Act come into 
Administrative force, so much of the area of the 
existing Siang boundaries of District, as is 
contained within the boundaries sec the new out in 
Schedule Ill to chis Act, and hirtherto known as 
Pasigaht sub-division, shall henceforth be 
constituted as a separate unit of administration and 
be known by the name of DIBANG VALLEY 
DISTRICT. 
(2) The residuary area of the existing Lohit District 
ocher than chat specified in sub-section (I) above, 
shall henceforth be known by the new name of 
LOHIT DISTRICT. 
* (2A) On and from the appointed day, the Arunachal 
Pradesh(Re-organisation of Districts) 
(Amendment) Act, 2004 comes into force, so 
much of the areas compnsmg the following 
administrative units under the Lohit District 
namely: 
Administrative 
boundaries of 
che new districts 
of DIBANG 
VALLEY and 
LOHIT. 

(i)Hayuliang (ii) Hawai (iii) Manchal (iv) Goiliang 
M Chaglagam ( vi) W along ( vii) Kibithoo 
shall be constituted as a separate administrative unit 
and be known by the name of ANJA W 
DlSTRICT 
[INSERTED by the Arunachal Pradesh(Reorganisation of Districts) 
Amendment Act 1994,[I OF 2004] Published in AP Gazette EO No 
23,VOL XIII Drd f9 March 2004] 
*(2B) On and from the appointed day, when the 
Arunachal Pradesh (Reorganisation of Districts) 
(Amendment) Act, 20 I 3 comes into force, so 
much of the areas comprising the following 
adminishative units under existing Lohit District 
namely, 
(i) Chowkham (ii) Lathao (iii) Piyong (iv) Namsai (v) 
Lekang ( vi) Upper Lekang 
shall be constituted as a separate administrative unit 
and be known by the name of 'NAMSAI 
DISTRICT' with District Headquarter at Namsai' 
[INSERTED by the Arunachal Pradesh(Reorganisation of Districts) 
Amendment Act 20I3,[2 OF 20I4] Published in AP Gazette EO No 
32,VOL IV Dtd 3"1 March 2014] 
(3). On and from the appointed day the Arunachal 
Pradesh (Reorganisation of Districts) 
(Amendment) Act, 200 I comes into force, so much 
of the area comprising the following administrative 
units under the Dibang Valley districts namely :­ 
I. Roing 
2. Dambuk 
3. Koronu 
4. Hunli 
5. Desali 
6. Paglam (Tinali) 
shall be constituted as a separate administrative unit 
and be known by the name of LOWE R DIBANG 
VALLEY DISTRICT. 
[ Inserted by the Arunachal Pradesh(Reorganisation of Districts) 
Amendment Act 200I,[6 OF 2001] Published in AP Gazette EO No 
J78,VOL IV Ord October 10,2001] 
*[6A (I) 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 of 
Changlang District. 
[(2) The residuary area of the existmg Tirap 
District, other than that specified in sub-section (I) 
and (3) of this section, including Naitong Village 
which falls under Borduria Village Reserve Forest, 
compnsmg the areas of the following 

administrative units, namely,(i) Khonsa (ii) 
Deomali (iii) Lazu(iv) Soha (v) Dadam or 
( vi) any other administrative unit( s) as may be 
curved out by the State Government from the 
aforesaid administrative units from time to time 
shall continue to be known by the name of Tirap 
District 
(3) On and from the date of Arunachal Pradesh 
(Reorganisation of Districts), (Amendment) Act, 
20 I I comes into force, so much of the areas 
comprising the following administrative unit, 
excluding Naitong Village, which falls under 
Borduria Village Reserve Fores ts and hitherto 
known as Longding Sub Division, under the 
existmg Tirap District, namely, 
(i) Longding (ii) Kanubari (iii) Pongchau (iv) 
Wakka (v) Pumao (iv) Lawnu or 
( vii) Any other administrative unit( s) as may be 
curved out by the State Government from the 
aforesaid administrative units from time to time; as 
contained within the boundaries set' out in 
Schedule Vl of this Act shall henceforth be 
constituted as a separate unit of ' Administration 
and be known by the name of Longding District' 
[INSERTED by the Arunachal Pradesh(Reorganisation of Districts) 
Amendment Act 20II ,[7 OF 20II ] Published in AP Gazette EO No 
200,VOL XVIT Dtd 9,i. Dec 20I I] 
7. Any reference in any existing law to any of the existing 
districts shall be constructed as a reference to the respective 
new districts constituted under this Act. 
8. If any difficulties arise m givmg effect to any of the 
provisions of this Act, the Government may, by order 
published in the Official Gazette. make such provision as 
it considers necessary or expedient for the purpose of 
removing those difficulties. 
SCHEDULE- I 
[See Section 3 ( I) J 
North (Boundary of the EAST KAMENG DISTRICT) 
: Bounded by MacMohan Line (International boundary) 
and part of existing Subansiri District. 
East Existing Subansiri District. 
South Darrang District, Assam. 
West Bomdila Sadar-Sub-division of existing Kameng 
District demarcated as follows :- 
Construction of 
certam 
references m 
existing laws. 
Removal of 
Difficulties. 

1. Bounded by traditional boundary of the W estern 
most villages of W ada, Nissangeng, Sachung, Lada, 
Gradung, Waka, Raiju, Panayang and Sekong; and 
ii. Traditional boundary of Western most villages of 
Seppa circle, such as Ponkar, T alomsima and 
Sepung ; then 
111. Confluence of Eichorn and Koyo; then 
iv. Southward in the same axis till it reaches nver 
Karneng covering the traditional boundary of W ote 
village situated on the West of river Karneng and 
Nilowa. Lelung located in the East Bank of the river 
Karneng. Then from the river boundary divides 
Seppa and Borndila till the river Karneng in the 
South touches the plains of Assam. 
North:- 
East :- 
SCH EDULE IA 
[See Section 3 (2)] 
(Boundaries of T awang District) 
From the tri-junction point of India, 
Bhutan and Tibet the District boundary of 
T awang proceeds eastwards along the 
international boundary upto the point 
where it meets the northern boundary o{ 
Borndila Sadar Sub-Division. 
From the point where the international 
boundary meets the northern boundary of 
Borndila Sadar SubDivision the boundary 
runs towards south, south-west and south­ 
east and thereafter it goes in a south-west 
direction running all throughout along the 
northern boundary of Borndila Sadar Sub­ 
Division via Tsela (Pangla), Musela, Karla, 
Thukarla Sujula and Sela. From Sela the 
boundary proceeds via Sanglung to a point 
where it meets the eastern boundary of 
Bhutan and the western boundary ot 
Borndila Sadar Sub-Division. Thereafter 
the district boundary proceeds along the 
international boundary upto the tri- 
. . . " 1unct1on pomt. 

South 
& 
South 
West 
orth 
East & 
East 
SCHEDULE - II 
[See Section 4 ( 1) ] 
(Boundary of the UPPER SUBANS1RI DISTRICT) 
North: MacMohan Line (International Boundary). 
(Boundary with Ziro area). The Boundary starts from 
height South & 15721 (MR-MO) 4686 of M/ S No. 82- 
H) on the MacMohan South Line and it runs in North­ 
Easternly direction along the hill West ridges to height 
18583. Then in South- Easternly direction to height 
16142 and 14190, then towards East to height 13412, 
then North-East to height 12504, then towards South 
East to height 9602, thence to South West to heights 
9264 and 7264, then South East to height 7586, then 
South to height 8520, from where it runs South East to 
ROMTA triangulated height 9826 (MR-MP 2846 of 
M/ s o. 83-E), thence South-East to DUMPU height 
8380 (MR-MP 3831 of M/ S No. 83-1), thence runs 
North East to PODU triangulated height 8355, then 
South East to height 6560, then again South East to height 
5610 crossing Ziro-Daporijo motorable road at KM stone 
102 and finally boundary runs South East straight to 
confluence of Kamla Subansiri river at MR-MP-6523 of 
M/ S No. 83-1. 
(Boundary with the existing Siang District).The boundary 
between Daporijo and Siang starts from the MacMohan 
North Line at Map reference MK 2231 of Map Sheet No. 
82-L East & which goes South Eastward to a spot height 
at 14569 and East. along the ridges to a spot height 
13221. Then it follows a South-East direction along the 
high ridges to spot heights at 12878, 12720, 12976, 
12710 and South to spot height 12980. The boundary 
then goes North Eastward to 12742 and goes South East 
to 13084 and the along the mountain ridges South 
Eastward to spot heights 12727 passing through 12825 
and 13066. This mountain ridge is known as Yotjing 
mountains. From this point it goes East to 13099. South 
to 13096 and South to 10530, then South West to 
11330. The line follows a South direction to spot height 
11190; height 7501 and 6293 till it reaches spot height 
6483, passing through 6601. At spot height 6483 it takes 
an Easternly direction till it makes the stream namely Rute 

Nallah on Daporijo-Bame road at the concrete bridge. 
From the concrete bridge it crosses Sii river. It goes upto 
the mountain ridges in an Easternly direction to spot 
height 5350. Again running along the highest points of the 
ridge Eastward and South-Eastward, crossing Singing river 
and rises to the peak 5890 as Runag on the map. From chis 
point it goes Souch-W esternly to spot height 6190. It goes 
in the same direction to triangular point 5460 known as 
south Pocu the boundary follows a South-W esternly direction 
along chis ridge and then goes in Westernly direction to 
the confluence of Kamla Subansiri river at map reference 
east MP-6523 of map sheet 83-1. 
SCHEDULE - Ill 
[See Section 5 ( 1)] 
north (Boundary of the EAST SIANG DISTRICT) 
Assam. 
: (Boundary with Anini). From the point where the Sessiri 
River meets the lnnerline, thence upstream along the 
course of Sessin river till it meets its source and thence 
west along the ridge till it meets at Peak Abroka at point 13325. 
: (Boundary with Along area). From the point the Abroka 
along the ridge towards W esternly direction till it meets at 
peak at point 13095, thence along the ridge connecting 
Longing Peak point I2192, point 10606, point 
91I6,point 86I6, point 7755, thence along the ridge till 
meets river Siang near Rikor. 
: (Boundary with Along area). From the point confluence 
of river Angang along the Southernly ridge till it meets at 
peak Moling at point 10055, thence along the ridge 
connecting peak at point 8140, 8415, thence along the 
Easternly direction along the ridge connecting peak at 
point 6240, thence along the ridge along the Southernly 
direction till it meets Peak Basar at point 6I21,thence 
along the river Abum till it meets the confluence of Siyum 
river, thence along the Westernly direction connecting the 
confluence of river Yam bung, thence along the ridge till it 
meets at Peak Dokong at 5642, thence along the ridge 
connecting peak at point 5000, thence along the ridge till 
it meets Simen river and thence along the Simen river till 
it meets at Dipa on the lnnerline. 
SCHEDULE: - IV 
[ See Section 6 (1) J 
(Boundary of the DIBANG VALLEY DISTRICT) 
1[North :-MacMahan Line. 
Ease:- A point where southern-boundary of Hajing 
Reserve Forest meets Balijan River ( a point on 

Balijan River from 'where lnnerline goes towards 
Kundil River). From chis point the boundary line 
moves straight towards East till it touches Hetzu 
River at a point, the Map reference which is NM- 
460525 ( of I/ 4 Map sheet No 9I D). Thence it 
follows the upstream of Heczu River and thence to 
Chiru (Spot height 9020 ft.) and thence towards 
north along the water parting line till it touches the 
T etha River (T otha River) at point, Map reference 
NM 5258 IO. Thence the line follows tov / ards the 
eastern direction along the T echa River (T ocha 
River) and joins the Digaru River at a point NM 
590775. Thence it follows towards the north 
eastern direction along upstream of Digaru River 
and thence to the points I3350, I5040, I52IO, 
I7I26, I6402, I6040, I6379, I5600 till touches 
the MacMahan Line. 
South :- Along the lnnerline ( Assam-Arunachal 
Pradesh Boundary) starting from Sisiri River m 
western side to Hetzu Rivel in eastern side. 
West :- The common boundary with Siang District."] 
' [ ] Substituted by the Arunachal Pradesh(Reorganisation of Districts) 
Amendment ACT 1984,[6 OF 1984] Published in AP Gazette EO o 375,VOL 
l l Drd November 6, 1984 
[SCHEDULE V 
[ See Section 6 A ( i) J 
Extent and Boundaries of the Changlang District 
The Changlang District shall 'comprise the areas which immediately before the appointed day 
were comprised in the existing Changlang Sub-division.] 
[ Subsituted by the Arunachal Pradesh (Reorganisation of Districts) Amendment Act I987,[7 OF 1987] Published in AP Gazette EO 
No 238,VOL III Dtd October 20,1987] 
SCHEDULE-VI 
[See section 6A (3)] 
Extent and Boundaries of Longding District : 
The Longding District shall comprise the areas which immediately before the appointed day were 
comprise in the existing Longding Sub-Division excluding jurisdiction of Naitong Village which falls 
under Borduria Village Reserve Forest." 
[Subsituted by the Arunachal Pradesh(Reorganisation of Districts) Amendment Act 20 l I.[7 OF 2011] Published in AP Gazzette EO No 
200,VOL XVII Dtd 9.i, Dec 20 l l] 

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