Section 18(2) in The State Of Arunachal Pradesh Act, 1986
(2)The expenditure in respect of the salaries and allowances of the Judges of the common High Court shall be allocated amongst the States of Arunachal Pradesh, Assam, Manipur, Meghalaya, Mizoram, Nagaland and Tripura in such proportion as the President may, be order, determine.
