The Illegal Migrants (Determination by Tribunals) Act, 1983

[Act No. 39 of 1983]

[25th December, 1983.]

Contents
Sections	Particulars
Title	The Illegal Migrants (Determination by Tribunals) Act, 1983
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Application
3.	Definitions and construction of references
4.	Overriding effect of the Act
Chapter II	Establishment of Tribunals
5.	Establishment of Illegal Migrants (Determination) Tribunals
6.	Filling of vacancies
7.	Staff of the Tribunals
8.	References or applications to Tribunals
8 A.	Application to the Central Government for reference
9.	Powers of Tribunal
10.	Procedure with respect to references under sub-section (1) of section 8
11.	Procedure with respect to applications under sub-section (2) of section 8
12.	Determination of the question as to whether a person is an illegal migrant
13.	Reference and application to be disposed of within six months
14.	Appeal
15.	Appellate Tribunal
16.	Order of the Appellate Tribunal
17.	Power of superintendence by Appellate Tribunal
Chapter III	Provisionsapplicable to all Tribunals
18.	Procedure
19.	Proceeding before every Tribunal to be judicial proceeding for certain purposes
Chapter IV	Enforcement Of The Orders Made By The Tribunals
20.	Expulsion of illegal migrants
Chapter V	Miscellaneous
21.	Delegation of powers
21 A.	Power to bind certain persons against whom complaint is made under the Act
22.	Power to give effect to the orders, etc
23.	Bar of jurisdiction of civil courts
24.	Transitory provision
25.	Penalties
26.	Protection of action taken in good faith
27.	Power to remove difficulties
28.	Power to make rules
29.	Repeal and saving