Section 31(2) in The State Of Arunachal Pradesh Act, 1986
(2)The Governor may, by order,-(a)declare any expenditure incurred out of the Consolidated Fund of the existing Union territory of Arunachal Pradesh on any service in respect of any period prior to t he appointed day during the financial year 1986-87 or in respect of any earlier financial year in excess of the amount granted for the service and for that year as disclosed in the referred to in sub-section (1) to have been duly authorised and(b)provided for any action to be taken on any matter arising out of the said reports.
