Section 6 in Abducted Persons (Recovery and Restoration) Act, 1949
6. Determination of question whether any person detained is an abducted person :-
(1)If any question arises whether a person detained in a camp is or is not an abducted person or whether such person should be restored to his or her relatives or handed over to any other person or conveyed out of India or allowed to leave the camp, it shall be referred to, and decided by, a tribunal constituted for the purpose by the Central Government.(2)The decision of the tribunal constituted under sub section (1) shall be final:Provided that the Central Government may, either of its own motion or on the application of any party interested in the matter, review or revise any such decision.
