On 05.05.2015, the Central Government in exercise of the powers conferred by Section 3 of the Armed Forces (Special Powers) Act, 1958 declared the entire State of Assam, including the areas falling within 20 km wide belt in the State of Arunachal Pradesh and Meghalaya along their border with the State of Assam, as ‘disturbed area’ for a period of six months from the date of publication of this Notification, unless withdrawn earlier. The ‘disturbed area’ also includes whole of Tirap, Changlang and Longding districts in Arunachal Pradesh as well as the area falling within the jurisdiction of following police stations in districts of Arunachal Pradesh, bordering the State of Assam:
- Banderdewa, Doimukh, Balijan and Kimin police stations in Papumpare district;
- Likabali police station in
- Ruksin,Nari and Oyan police stations in
- Roing police station in
- Seijosa police station in
- Bhalukpong and Balemu police station in
- Namsai and Mahadevpur police stations in Namsai district;
- Sunpura police station in Lohit district;
- Dulung Mukh Police Out Post,
-Ministry of Home Affairs
