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[Cites 0, Cited by 0] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(i) in The Delhi Sikh Gurdwaras Act, 1971

(i)a person shall not be deemed to be "ordinarily resident" in a ward on the ground only that he owns or is in possession of a dwelling- house therein and a person absenting himself temporarily from his place of ordinary residence shall not by reason thereof cease to be ordinarily resident therein;