Acts › The State of Arunachal Pradesh Act, 1986The State of Arunachal Pradesh Act, 1986 51 sections.
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Open in Lexace · Ask the AI Section 1 — Short title. Section 2 — Definitions. Section 3 — Establishment of the State of Arunachal Pradesh. Section 4 — [Repealed]. Section 5 — [Repealed]. Section 6 — Allocation of sitting member. Section 7 — [Repealed]. Section 8 — Allocation of seats in the existing House of the People. Section 9 — Provision as to sitting members. Section 10 — Provision as to Legislative Assembly. Section 11 — Provisional Legislative Assembly. Section 12 — Speaker and Deputy Speaker. Section 13 — Rules of procedure. Section 14 — Delimitation of constituencies. Section 15 — Power of Election Commission to maintain delimitation orders up-to-date. Section 16 — [Repealed]. Section 17 — [Repealed]. Section 18 — Common High Court for Assam, Nagaland, Meghalaya, Manipur, Tripura, Mizoram and Arunachal Pradesh. Section 19 — Provision as to advocates. Section 20 — Practice and procedure in the common High Court. Section 21 — Custody of Seal of the common High Court. Section 22 — Form of writs and other processes. Section 23 — Powers of Judges. Section 24 — Principal seat and other places of sitting of the common High Court. Section 25 — Procedure as to appeals to Supreme Court. Section 26 — Transfer of proceedings from the High Court of Assam, Nagaland, Meghalaya, Manipur, Tripura and Mizoram to the common High Court. Section 27 — Interpretation. Section 28 — Right to appear or to act in proceedings transferred to the common High Court. Section 29 — Saving. Section 30 — Authorisation of expenditure pending its sanction by the Legislature. Section 31 — Reports relating to the accounts of the existing Union territory of Arunachal Pradesh. Section 32 — Allowances and privileges of Governor of Arunachal Pradesh. Section 33 — Distribution of revenues. Section 34 — Property, assets, rights, liabilities, obligations, etc. Section 35 — Provision relating to All-India Services. Section 36 — Provisions relating to other services. Section 37 — Other provisions as to services. Section 38 — Provisions as to continuance of officers in same posts. Section 39 — Advisory Committees. Section 40 — Prohibition of representation after certain period. Section 41 — Power of Central Government to give direcions. Section 42 — [Repealed]. Section 43 — [Repealed]. Section 44 — [Repealed]. Section 45 — [Repealed]. Section 46 — Continuance of existing laws and their adaptations. Section 47 — Power to construe laws. Section 48 — Provisions as to continuance of courts, etc. Section 49 — Effect of provisions of Act inconsistent with other laws. Section 50 — Power to remove difficulties. Section 51 — Power to make rules. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.