Section 8A(2) in The Illegal Migrants (Determination By Tribunals) Act, 1983
(2)Every application made under sub-section (1) shall be made in such form and in such manner as may be prescribed and shall be accompanied by a declaration by another person residing within the jurisdiction of the same revenue sub-division in which the applicant resides in such form as may be prescribed to the effect that the particulars mentioned in the application are true to his knowledge, information and belief:Provided that no person shall make more than ten such applications or more than ten such declarations.
