Section 46(2) in The State Of Arunachal Pradesh Act, 1986
(2)For the purpose of facilitating the application in relation to the State of Arunachal Pradesh of any law made before the appointed day, the appropriate Government may, within two years from the day, by order, make such adaptations and modifications of the law, whether by way of repeal or amendment, as may be necessary or expedient, and there upon every such law shall have effect subject to the adaptations and modifications so made until altered, repealed or amended by a competent Legislature or other competent authority.Explanation. -In this section, the expression "appropriate Government" means, as respects any law relating to a matter enumerated in the Union List in the Seventh Scheduled to the constitution, the Central Government and as a respect any other law, the Government of the State of Arunachal Pradesh.
