Section 2(1B) in The Foreigners (Tribunals) Order, 1964
(1B)[ Any person referred to in paragraph 8 of the Schedule to the Citizenship (Registration of Citizens and Issue of National Identity Cards) Rules, 2003 may prefer an appeal, on the terms and conditions specified therein, before the designated Tribunal constituted under this Order.] [Inserted by Notification No. G.S.R. 409(E), dated 30.5.2019.]
