Section 66(6) in The Orissa Municipal Corporation Act, 2003
(6)A person shall be deemed to be ordinarily resident in a city, if he generally, resides in that city for not less than one hundred and eighty five days in a period of twelve months preceding the date so specified by the Election Commission :Provided that no person shall be deemed to be ordinarily resident in the city-(i)on the grounds only that he owns, or is in possession of a dwelling house or a hut therein; or(ii)by reason of the fact that he is a patient in any establishment maintained wholly or mainly for the reception and treatment of persons suffering from diseases or is detained in prison or other legal custody at any place.Explanation. - A person shall be deemed to reside in any dwelling house or hut which or some portion of which he sometimes uses as a sleeping apartment uninterruptedly and shall not be deemed to reside in any dwelling house or hut merely because he is absent from it or has elsewhere another house or hut in which he resides, if there is liberty of, or if there is no abandonment of intention of returning to it at any time.
