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

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 
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)”.
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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