Section 8(5) in The Illegal Migrants (Determination By Tribunals) Act, 1983
(5)Every application under sub-section (2) shall be made to the Tribunal within the territorial limits off whose jurisdiction the person named in such application is found or, as the case may be, has his place of residence, at the time of making such application.] [ Substituted by Act 24 of 1988, Section 4.]
