Section 3 in THE CONSTITUTION (THIRTY-SEVENTH AMENDMENT) ACT, 1975
3. Amendment of article 240.-
In article 240 of the Constitution, in clause (1), in both the provisos, for the words "Pondicherry or Mizoram", the words "Pondicherry, Mizoram or Arunachal Pradesh" shall be substituted.[The Constitution (Thirty-Seventh Amendment) Act, 1975, dealt with the reorganization of the legislative and administrative wing of Arunachal Pradesh. Part VIII of our constitution deals with The Union Territories. By this amendment to Article 239A and Article 240, local legislatures and council of ministers were provided for Arunachal Pradesh.Also Refer ]
