Section 14 in The Illegal Migrants (Determination By Tribunals) Act, 1983
14. Appeal.
The Central Government, or any person, named in a reference or an application under section 8, or any applicant under sub-section (2) of that section [or any person named in a reference under section 8 ] [Inserted by Act 24 of 1988, Section 9. ] may, if or he is not satisfied with any order made by a Tribunal under section 12, prefer an appeal to the Appellate Tribunal against such order.
