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[Cites 0, Cited by 0] [Section 47(6)] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(6)(c) in Chennai City Municipal Corporation Act, 1919

(c)A person who is a patient in any establishment maintained wholly or mainly for the reception and treatment of persons suffering from mental illness or mental defectiveness, or who is detained in prison or other legal custody at any place, shall not by reason thereof be deemed to be resident therein.