The Illegal Migrants (Determination by Tribunals) Act, 1983

31 sections.

Official Hindi (PDF) ↗

• Section 1 — Short title, extent and commencement.
• Section 2 — Application.
• Section 3 — Definitions and construction of references.
• Section 4 — Overriding effect of the Act.
• Section 5 — Establishment of Illegal Migrants (Determination) Tribunals.
• Section 6 — Filling of vacancies.
• Section 7 — Staff of the Tribunals.
• Section 8 — References or applications to Tribunals.
• Section 8A — Application to the Central Government for reference.
• Section 9 — Powers of Tribunal.
• Section 10 — Procedure with respect to references under sub-section (1) of section 8.
• Section 11 — Procedure with respect to applications under sub-section (2) of section 8.
• Section 12 — Determination of the question as to whether a person is an illegal migrant.
• Section 13 — Reference and application to be disposed of within six months.
• Section 14 — Appeal.
• Section 15 — Appellate Tribunal.
• Section 16 — Order of the Appellate Tribunal.
• Section 17 — Power of superintendence by Appellate Tribunal.
• Section 18 — Procedure.
• Section 19 — Proceeding before every Tribunal to be judicial proceeding for certain purposes.
• Section 20 — Expulsion of illegal migrants.
• Section 21 — Delegation of powers.
• Section 21A — Power to bind certain persons against whom complaint is made under the Act.
• Section 22 — Power to give effect to the orders, etc.
• Section 23 — Bar of jurisdiction of civil courts.
• Section 24 — Transitory provision.
• Section 25 — Penalties.
• Section 26 — Protection of action taken in good faith.
• Section 27 — Power to remove difficulties.
• Section 28 — Power to make rules.
• Section 29 — Repeal and saving.