Section 28A in The State Of Arunachal Pradesh Act, 1986
28A. [ Non-applicability of this Part to the States of Meghalaya, Manipur and Tripura. [Inserted by Act No. 26 of 2012 section 87]
- On and from the date of commencement of the North-Eastern Areas (Reorganisation) and Other Related Laws (Amendment) Act, 2012, the provisions of sections 18 to 29 (both inclusive) shall not apply to the States of Meghalaya, Manipur and Tripura.] [ Substituted for the words "which shall consist of members elected by the territorial constituencies of the Legislative Assembly of the existing Union territory of Arunachal Pradesh" by State of Arunachal Pradesh (Amendment) Act (19 of 1987), Section 2 (w.r.e.f. 20-2-1987]
