Section 2(88) in West Bengal Municipal Corporation Act, 2006
(88)"reside" , when used with reference to any person, means-(a)a person deemed to reside in any dwelling-house which, or some portion of which, he sometimes, although not uninterruptedly, uses as sleeping apartment, and(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:
