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Union of India - Section

Section 21 in The Citizenship Rules, 2009

21. Jurisdiction of Tribunal

.-The Tribunal constituted under the Foreigners (Tribunals) Order, 1964 having jurisdiction over a district or part thereof in the State of Assam shall have jurisdiction to decide references, received from the registering authority of that district or part thereof in relation to all references made under sub-section (3) of section 6-A.