Section 3 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
3. Power to create, alter or abolish Revenue districts, sub-divisions, etc.
(1)The State Government may, by notification in the Official Gazette, divide the territories to which this Act extends into one or more Revenue districts, and may similarly divide any Revenue district into sub-divisions and blocks and may alter the limits of, or abolish any Revenue district, sub-division or blocks.(2)The districts, sub-divisions and blocks existing at the commencement of this Act shall continue respectively to be district, sub-divisions and blocks under this Act unless otherwise provided under sub-section (1).
