Section 12(3) in The Bihar and Orissa Local Self-Government Act, 1885
(3)For the purposes of this section and Section 11 a person shall be deemed to be resident within the limits of a particular area if he-(a)ordinarily lives within those limits;(b)has his family dwelling-house within those limits, and occasionally visits it; or(c)maintains within those limits a dwelling-house ready for occupation in the charge of servants, and occasionally occupies it.Explanation. - A person may be resident within the limits of more than one district, sub-division and municipality at the same time.
