LexSection 14 — Appeal.
The Illegal Migrants (Determination by Tribunals) Act, 1983
The Central Government, or any person, named in a reference or an application under section 8, or any applicant under sub-section (2) of that section 1 [or any person named in a reference under section 8A] may, if it or he is not satisfied with any order made by a Tribunal under section 12, prefer an appeal to the Appellate Tribunal against such order.Open in Lexace · Ask the AI about this section