Section 21A in The Illegal Migrants (Determination By Tribunals) Act, 1983
21A. [ Power to bind certain persons against whom complaint is made under the Act. Notwithstanding anything contained in any other law for the time being in force, it shall be lawful for a police, if he is satisfied that the ccircumstances so require and for reasons to be recorded in writing, to direct any person against whom a reference or an application has been made under this Act to enter into a bond with or without sureties for making himself available for the inquiry and observance of such restrictions or conditions as may be specified by such police officer:
Provided that if such person person fails to enter into such bond he may be arrested and detained in such manner as may be prescribed.] [ Inserted by Act 24 of 1988 Section 14.]
