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[Cites 0, Cited by 0] [Section 2(48)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(48)(a) in The Punjab Municipal Corporation Act, 1976

(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