Section 11(1) in The State Of Arunachal Pradesh Act, 1986
(1)Notwithstanding anything contained in this Act (including provisions relating to the strength of the Legislative Assembly of the State of Arunachal Pradesh), on and from the appointed day and until the Legislative Assembly of the State has been duly constituted and summoned to meet for the first session, there shall be a provisional Legislative Assembly [which shall consist of -(a)members elected by the territorial constituencies of; and(b)members nominated to the Legislative Assembly of the existing Union territory of Arunachal Pradesh.]
