The Arunachal Pradesh ( Re-organisation of Districts) (Amendemnt) Act, 2021

/O‘G CQ;”Q 
The Arunachal mI;radesh Gazette 
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
No. 213, Vol. XXVIIl, Naharlagun, Wednesday, October 13, 2021, Asvina 21, 1943 (Saka) 
GOVERNMENT OF ARUNACHAL PRADESH 
LAW, LEGISLATIVE AND JUSTICE DEPARTMENT 
CIVIL SECRETARIAT 
ITANAGAR 
NOTIFICATION 
The 12th October, 2021 
No. Law/Legn-19/2021.—The following Actof the Arunachal Pradesh Legislative Assem bly 
Wwhich was passed in the Seventh 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 6th October, 2021) 
THE ARUNACHAL PRADESH (RE-ORGANISATION OF DISTRICTS) 
(AMENDMENT) ACT, 2021 
(ACT NO. 12 OF 2021) 
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-Second 
Year of the Republic of India as follows,- 
1. (1) This Act may be called the Arunachal Pradesh (Re-Organisation of Short title and 
Districts) (Amendment) Act, 2021. commence- 
(2) Itshall come into force at once. ment. 
2. In the sub-section (2) of section 2 of the Arunachal Pradesh Amendment 
(Re-organisation of Districts) (Amendment) Act, 2013, (Act No. 2 of of sub-section 
2014), by which sub-section (4A) was inserted in section 4 of the (4A)of 
Arunachal Pradesh (Re-organisation of Districts) Act, 1980 (ActNo. 3of gection 2. 
1980), (Principal Act), for the words “with district headquarter at Jamin® 
appearing in last para of the sentence, the words * with district 
headquarter at Palin” shall be substituted. 
3. Insub-section (2) of the section 4 of the 2013 Act, by which sub-section Amendment 
(2B) was inserted, in section 6 of the Principal Act, the entry, “(iv) Upper sub-section 
Lekang” shall be deleted. (2B). 
Onit Panyang, IAS 
Commissioner to the 
Government of Arunachal Pradesh, 
Itanagar. 
Published and printed by Directorate of Printing, Naharlagun-393/2021-DoP-250+Secy. (LA)-50+Commr. (Law)- 
100+Commr./Secy.(DA)-100-10-2021.

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