Section 3 in The Illegal Migrants (Determination By Tribunals) Act, 1983
3. Definitions and construetion of references.
(1)In this Act, unless the context otherwise requires,--(a)"Appellate Tribunal" means an Appellate Tribunal established by the Central Government under sub-section (1) of section 15;(b)"foreigner" has the same meaning as in the Foreigners Act, 1946; (31 of 1946.)(c)"illegal migrant" means a person in respect of whom each of the following conditions is satisfied, namely:--(i)he has entered into India on or after the 25th day of March, 1971,(ii)he is a foreigner,(iii)he has entered into India without being in possession of a valid passport or other travel document or any other lawful authority in that behalf;(d)"notification" means a notification published in the Official Gazette;(e)"prescribed" means prescribed by rules made under this Act;(f)"Tribunal" means a Tribunal established by the Central Government under sub-section (1) of section 5.(2)Any reference in this Act to any law which is not in force in any area shall, in relation to that area, be construed as a reference to the corresponding law, if any, in force in that area.
