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[Cites 0, Cited by 0] [Section 51(6)] [Section 51] [Entire Act]

State of Tamilnadu - Subsection

Section 51(6)(a) in The Madurai City Municipal Corporation Act, 1971

(a)A person shall not be deemed to be ordinarily resident in the city on the ground only that he owns, or is in possession of, a dwelling house therein.