Citizenship Act, 1955

[Act No. 57 of Year 1955 dated 30th. December, 1955]

Contents
Sections	Particulars
1	Short title
2	Interpretation
3	Citizenship by birth
4	Citizenship by descent
5	Citizenship by registration
6	Citizenship by naturalization
6A	Special provisions as to citizenship of persons covered by the Assam Accord
7	Citizenship by incorporation of territory
8	Renunciation of citizenship
9	Termination of citizenship
10	Deprivation of citizenship
11	Commonwealth citizenship
12	Power to confer rights of Indian citizen on citizens of certain countries
13	Certificate of citizenship in case of doubt
14	Disposal of application under sections 5 and 6
15	Revision
16	Delegation of powers
17	Offences
18	Power to make rules
19	Repeals
Schedule I	Citizen of a Country
Schedule II	Oath Of Allegiance
Schedule III	Qualifications For Naturalisation

An Act to provide for the acquisition and determination of Indian citizenship

Comment : From the resume of the aforementioned provisions of the Constitution and the Citizenship Act, it becomes clear that whenever any authority is called upon to decide even for the limited purpose of another law, whether a person is or is not a citizen of India, the authority must carefully examine the question and the provisions of the Citizenship Act extracted hereinbefore. Lal Babu Hussain and others, Petitioners v. Electoral Registration Officer, AIR 1995 SUPREME COURT 1189

Be it enacted by Parliament in the Sixth Year of the Republic of India as follows:-