Section 33 in The West Bengal Panchayat Elections Act, 2003
33. Meaning of 'ordinarily resident'.
- If, in any case, a question arises as to whether a person is ordinarily resident of any area at any relevant time, the question shall be determined by reference to all the facts of the case and such determination shall be made subject to the provisions of sub-sections (1) to (6) of section 20 of the Representation of the People Act, 1950.
