Section 16 in The State Of Arunachal Pradesh Act, 1986
16. Amendment of Scheduled Castes Orders.
(1)On and from the appointed day, the constitutions (Scheduled Castes) Order, 1950, shall stand amended as directed in the First Scheduled.(2)On and from the appointed day, the Constitutions (Scheduled Castes) (Union Territories) Order, 1951, shall stand amended as directed in the Second Schedule.
