Report No. 175
8. Repeal and transfer of Proceedings
(1) The Immigrants (Expulsion from Assam) Act 1950 and the Illegal Migrants (Determination by Tribunals) Act, 1983 are hereby repealed.
(2) On the repeal of the Illegal Migrants (Determination by Tribunals) Act, 1983 "the Tribunals constituted under sub-section (1) of section 5 and the Appellate Tribunals constituted under sub-section (1) of section 15 of that Act shall stand dissolved and,-
(a) all references pending before the Tribunals shall stand transferred to the respective Immigration Officers within the territorial limits of whose jurisdiction such Tribunals are situate;
(b) all appeals pending before the Appellate Tribunals shall stand transferred to the respective Immigration Tribunals within whose territorial jurisdiction such Appellate Tribunals are situate,
(c) the Appellate Tribunals and the Tribunals shall as soon as may be aer such transfer forward the records of such proceedings or appeal pending before them to the concerned Immigration Officer or the Immigration Tribunal as the case may be.
(3) Any reference or appeal transferred under this section shall be dealt with by the Immigration Officer or the Immigration Tribunal as the case may be, in accordance with the provisions of the principal Act as amended by this Act.
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