Section 9 in The State Of Arunachal Pradesh Act, 1986
9. Provision as to sitting members.
- The sitting members of the House of the People representing the constituencies which, on the appointed day, by virtue of the provisions of section 2 become the constituencies of the State of Arunachal Pradesh shall be deemed to have been elected under sub-clause (a) of clause (1) or article 81 to the house of the people by those constituencies.The Legislative Assembly
