(1)For the purposes of this section(a)Assam means the territories included in the State of Assam immediately before the commencement of the Citizenship (Amendment) Act, 1985;(b)detected to be a foreigner means detected to be a foreigner in accordance with the provisions of the Foreigners Act, 1946 (31 of 1946), and the Foreigners (Tribunals) Order, 1964by a Tribunal constituted under the said Order;(c)specified territory means the territories included in Bangladesh immediately before the commencement of the Citizenship (Amendment) Act, 1985;(d)a person shall be deemed to be of Indian origin, if he, or either of his parents or any of his grandparents was born in undivided India;(e)a person shall be deemed to have been detected to be a foreigner on the date on which a Tribunal constituted under the Foreigners (Tribunals) Order, 1964 submits its opinion to the effect that he is a foreigner to the officer or authority concerned.
