Section 3A(14) in The Foreigners (Tribunals) Order, 1964
(14)[ After hearing the Appellant, the pleader appearing for the Government and the authorised representative of the District Magistrate, if any, the Tribunal shall dispose of the appeal:Provided that the Tribunal shall also, if the Appeal is rejected, give a clear finding as to whether the Appellant is a foreigner or not within the meaning of the Foreigners Act, 1946 (31 of 1946).] [Substituted by Notification No. G.S.R. 760(E), dated 30.8.2019 (w.e.f. 23.9.1964).]
