Section 42 in The State Of Arunachal Pradesh Act, 1986
42. Amendment of article 210, article 239A and article 240 of the Constitution.
- On and from the appointed day,-(a)in article 210, in clause (2) in the second proviso, for the Words "Legislature of the State of Mizoram", the Words "Legislatures of the State of Arunachal Pradesh and Mizoram' shall b e substituted;(b)in article 329A, in clauses (1), for the words ", Pondicherry and Arunachal Pradesh", the words "and Pondicherry" shall be substituted;(c)in article 240, in clauses (1),-(i)entry (g) shall be omitted;(ii)in the provisos, for the words "Pondicherry or Arunachal Pradesh", the words "or Pondicherry" shall be substituted.
