Section 13 in The Illegal Migrants (Determination By Tribunals) Act, 1983
13. Reference and application to be disposed of within six months.
Every reference made to a Tribunal under [section 8A or Application made to Tribunal under section 8] [Substituted by Section 8, 24 of 1988. ] shall be inquired into as expeditiously as possible and every endeavour shall be made to conclude such inquiry within a period of six months from the date of the service, on the person concerned, of a copy of such reference or application.
