Section 24(3) in The State Of Arunachal Pradesh Act, 1986
(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), the Judges and divisions, courts of the common High Court may also sit at such other place or places in the States of Assam, Nagaland Meghalaya, Manipur, Tripura, Mizoram, and Arunachal Pradesh as the Chief justice may, with the approval of the Governor of the State concerned, appoint.
