Section 25 in Tamil Nadu District Municipalities Act, 1920
(25)"Residence", "Reside" - A person is deemed to have his "residence" or to "reside" in any house, if he sometimes uses any portion thereof as a sleeping apartment, anda person is not deemed to cease to reside in any such house merely because he is absent from it or has elsewhere another dwelling in which he resides, if he is at liberty to [return to such house] [These words were substituted for the words 'return thereto' in the original clause by section Mix) of the Tamil Nadu District Municipalities (Amendment) Act, 1930) (Tamil Nadu Act X of 1930).] at any time and has not abandoned his intention of returning;
