Section 34(2) in The State Of Arunachal Pradesh Act, 1986
(2)All rights, liabilities and obligations (other than those relatable to or in connection with, a Union purpose), whether arising out of any contract or otherwise, which are immediately before the appointed day,-(a)the right, liabilities and obligations of the Central Government arising out of or in connection with, the governance of the existing Union territory of Arunachal Pradesh; or(b)the rights liabilities and obligations of the Administrator of the existing Union territory of Arunachal Pradesh in his capacity as such of the Government of that Union territory,shall on and form the appointed day, be the rights liabilities and obligations of the Government of the State of Arunachal Pradesh
