Illegal Migrants (Determination by Tribunals) Act, 1983
अवैध प्रवासी (अधिकरणों द्वारा अवधारण) अधिनियम, 1983
An Act to provide for the establishment of Tribunals for the determination, in a fair manner, of the question whether a person is an illegal migrant to enable the Central Government to expel illegal migrants from India and for matters connected therewith or incidental thereto.
- Act number
- Act 39 of 1983
- Year
- 1983
- Enacted on
- 25-12-1983
- In force from
- 25-12-1983
- Jurisdiction
- Central Act (India)
- Subjects
- Citizenship And Immigration
Read the full text of Illegal Migrants (Determination by Tribunals) Act, 1983 section by section on LawLens.
Official source: India Code