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[Cites 0, Cited by 0] [Section 2(88)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(88)(b) in West Bengal Municipal Corporation Act, 2006

(b)a person not to be deemed to cease to reside in any such dwelling-house merely because he is absent from it or has elsewhere another dwelling-house in which he resides, if there is the liberty of returning at any time to the dwelling-house from which he is absent and there is no abandonment of intention of returning to it: