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[Cites 0, Cited by 0] [Section 2(51)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(51)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)a person shall be deemed to "reside" in any dwelling house which or some portion of which he sometimes, although not uninterruptedly uses as a sleeping apartment; and