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[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Tripura - Subsection

Section 182(4) in Tripura Panchayats Act, 1993

(4)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 ordinarily resident therein.