Section 15(1) in The State Of Arunachal Pradesh Act, 1986
(1)The Election Commission may, from to time, by notification in the Official Gazette,-(a)correct t any printing mistake in any order made under section 14 or any error arising therein from inadvertent slip or omission;(b)where the boundaries or name of any territorial division mentioned in any such order are or is altered, make such amendment as appear to it to be necessary or expedient for bringing such order up-to-date.
