Section 34(4) in The State Of Arunachal Pradesh Act, 1986
(4)The provision of this section shall not apply to, or in relation to,-(a)any institution, undertaking or project the expenditure in relation to which is, immediately before the appointed day, met from and out of the Consolidated Fund of India.(b)any property which has been placed by the Union at the disposal of the administration of the existing Union territory of Arunachal Pradesh subject to the conditions that the ownership thereof will continue to vest in the Union.Explanation. -For the purpose of this section,-(a)"liability" includes liability in respect of any civil deposit, local fund deposit, charitable or other endowment, provident fund account pension or actionable wrong;(b)"Union purpose" means the purpose of Government relatable to any of the matters mentioned in the Union List.
