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[Cites 0, Cited by 0] [Section 53(6)] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(6)(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)A person shall riot 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.