Section 34(1) in The State Of Arunachal Pradesh Act, 1986
(1)All such property and assets, within the existing Union territory of Arunachal Pradesh as are held immediately before the appointed day by the Union for purpose of governance of that union territory shall, on and from that day, pass to the State, of Arunachal Pradesh unless the purpose for which such property and assets are so held are Union purpose:Provided that the cash balances in the treasuries in the existing Union territory of Arunachal Pradesh before the appointed day shall, as from that day, vest in the State of Arunachal Pradesh.
