Section 14(1) in The State Of Arunachal Pradesh Act, 1986
(1)The Election Commission shall, in the manner herein provided, distribute, whether before or after the appointed day, the seats assigned to the Legislative Assembly of the State of Arunachal Pradesh under section 10 to singly-member territorial constituencies and delimit them having regard to the provisions of the Constitutions and to the following provisions, namely:-(a)all constituencies shall as far as practicable, be geographically compact areas, and in delimiting hem regard shall be had to physical features, existing boundaries of administrative units, facilities of communication and public convenience; and(b)constituencies in which seats are reserved for the Scheduled Tribes shall, as far as practicable, be located in areas where the proportion of their population to the total population is the largest.
