Section 12(1) in The Illegal Migrants (Determination By Tribunals) Act, 1983
(1)The Tribunal to which a reference has been made under [section 8, or section 8A, or to which an application has been made under section 8] [Substituted by Act 24 of 1988, Section 7. ] shall after taking such evidence as may be adduced before it may think fit and after hearing such persons as it may deem appropriate, by order, decide the question as to whether the person named in such reference or application, as the case may be, is or is not an illegal migrant:Provided that where for the determination of such question in any case the decision on any issue renders any decision on any other issue or issues unnecessary, the Tribunal may not decide such other issue or issues.
