Section 17 in The State Of Arunachal Pradesh Act, 1986
17. Amendment of Scheduled Tribes Orders.
(1)On and from appointed day, the Constitution (Scheduled Tribes) Order, 1950, shall stand amended as directed in the Third Schedule.(2)On and from the appointed day, the Constitution (Schedule Tribes) (Union Territories) Order, 1951, shall stand amended as directed in the fourth Schedule.
