Section 5 in The State Of Arunachal Pradesh Act, 1986
5. Amendment of Fourth Schedule to the Constitution.
- On and from the appointed day, in the Fourth Schedule to the constitution in the Table,-(a)entries 24 and 25 shall be re-numbered, as entries 25 and 26 respectively, and before entry 25 as so re-numbered, the following entry shall be inserted, namely:-"24. Arunachal Pradesh.....1",(b)entry 26 shall be omitted.
