Section 11(3) in The State Of Arunachal Pradesh Act, 1986
(3)[ For so long as the provisional Legislative Assembly constituted under this section is in existence,-(a)it shall be deemed to be the Legislative Assembly of the State of Arunachal Pradesh duly constituted under the Constitution and shall be competent to discharge all the functions of a Legislative Assembly of a State under the Constitution; and(b)the members thereof, referred to in clause (a) of sub-section (1), shall be deemed to be the members of the Legislative Assembly of the State of Arunachal Pradesh duly elected under the Constitution.][ Substituted by State of Arunachal Pradesh (Amendment) Act (19 of 1987)]
