Section 3A(6) in The Foreigners (Tribunals) Order, 1964
(6)[ In case no appeal is preferred under paragraph (8) of the Schedule appended to the Citizenship (Registration of Citizens and issue of National Identity Cards) Rules, 2003, the District Magistrate may refer to the Tribunal for its opinion the question as to whether the person is a foreigner or not within the meaning of The Foreigners Act, 1946 (31 of 1946) in terms of sub-paragraph (1) of paragraph 2.] [Substituted by Notification No. G.S.R. 760(E), dated 30.8.2019 (w.e.f. 23.9.1964).]
