Report No. 175
7-M. Removal Order
(1) Where the Immigration Officer determines that a person is an illegal entrant he shall issue an order for his immediate removal, subject, if any, to the order of an Immigration Tribunal made under section 7-P.
(2) The order of removal under sub-section (1) removal of an illegal entrant may be made to a country or territory specified in the order, being either,-
(a) a country of which he is a national or citizen; or
(b) a country or territory in which he has obtained a passport or other document of identity; or
(c) a country or territory in which he embarked for India; or
(d) a country or territory to which there is reason to believe that he will be admitted.
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