Section 4(1) in The Illegal Migrants (Determination By Tribunals) Act, 1983
(1)The provisions of this Act or of any rule or order made thereunder shall have effect notwithstanding anything contained in the Passport (Entry into India) Act, 1920 (34 of 1920.) or the Foreigners Act, 1946 (31 of 1946.) or the Immigrants (Expulsion from Assam) Act, 1950 (10 of 1950.) or the Passports Act, 1967 (15 of 1967.) or any rule or order made under any of the said Acts and in force for the time being.
