The Arunachal Pradesh ( Re-Organisation of Districts) (Amendment) Act, 2022

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The Arunachal Pradesh Gazette
EXTRAOROINARY
PUBLISHED BY AUTHORITY
No. 138, Vol. XXIX, Naharlagun, Tuesday, May 10,2022,Vaisakha 20, 1944 (Saka)
GOVERNMENT OF ARUNACHAL PRADESH
LAW, LEGISLATIVE AND JUSTICE DEPARTMENT
CIVIL SECRETARIAT
ITANAGAR
NOTIFICATION
The 6th May, 2022
No. LaMLegn-15/2022.-The blowingActof theArunacharpradesh LegisrativeAssembry
which was passed in the Ninth session ofthe seventh LegisrativeAssembry and received the
assent of the Governor ofArunachar pradesh is hereby pubrished for generar information.
(Received the assent of the Gove mot on 22nd Aptil, ZO22l
THEARUNACHAL PRADESH (REORGANISATION OF DISTRICTS) (AMENDMENT)
ACT,2022
(ACT No. 14 oF 2022)
An
Act
_ furtherto amend the provisions ofsub-section (6) of section 5 oftheArunachal pradesh
Ee-organisation of Distdcts) Act, 2013, (Act No. 2 0f2014) which was inserted in theArunachalPradesh (Re-organisation of Districts) Act 1980 (Act No. 3 of 1980).
_ Be it enacted by the Legislative Assembly ofArunachal pradesh in the seventy-third year
of the Republic of lndia as follows :-
1. short titre and commencement : (1) This Act may be called the Arunachal pradesh
(Re-organisation of Oistricts) (Amendment)Act, 202i.
(2) lt shall be deemed to have come into force on 22nd September, 2017.
2. Amendment of6ub-6ection (6) ofsection 5 : For the existing entries in sub-section (6)
of the Arunachar Pradesh (Re-organisation of Districts) (Am;ndment) Act, zota, 1n.iNo. 2 of 2014), which was inserted in the Arunachar pradesh (Reorganisation of Disiricts)(Amendment) Act, 1980, (hereinafter referred to as the principarAit), tne fottowing sh-iibe substituted,-
"(6) On and from the appointed day, so much of the areas comprising the folowingadministrative units under the existing East Siang District, namely,_
(i) Nari;
(ii) Koyu
(iii) Seren
(iv) The Vi ages of
(a) Tene;
(b) Mane;and
(c) Lipin of Kora Circte,
and so much of the areas comprising the following adminlstrative unitsunder the existing West Siang District, namely-
(i)
(i0
(iii)
(w)
Likabali
lGngku
Sibe and
Gensi
Shall be transferred from the East Siang District and West Siang District
E?_egtively and thenceforth, sha be known by the name.t_OWen SntODISTRICT" with Oistrict Headquarter at Siji,,.
2 TheArunachal Pradesh Extraordinary Gazette, May 10,2022
3. lnsedion ofsub-section (7) of section 5. : ln the PrincipalAct, after sub-section (6) of
section 5, the following sub-section shall be Inserted, namely,-
"(7) On and from the Commencement of this Act, the villages of Depi, Depi-Moli and
Detak, situated under administrative circle of Nari, and Sido village and KoE/Korang
village situated under Kora circle , shall be transferred back to East Siang District
and thenceforth be part of East Siang District and the areas and boundaries specified
in sub-section (6) of section 5 in of the Arunachal Pradesh (Re-Organisation of
Districts) (Amendment) Act, 2013 (Act No. 2 of 2013) and in Schedule lll of the
principal Act shall stand modified".
Onit Panyang, IAS
Commissioner to the
Govemment of Arunachal Pradesh,
Itanagar.
Published and printed by Direclorate of
Secy (GA)-so+Commr. (Law)-50-5-2022
Printing, Naharlagu n-23112O22-D\P-250+ Secy (LA) 50+

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