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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(4) in Kerala Panchayat Raj Act, 1994

(4)A person who is a patient in any establishment maintained wholly or mainly for the reception and treatment of persons suffering from mental illness or mental defectiveness, or who is detained in prison or other legal custody at any place, shall not by reason thereof only be deemed to be ordinarily resident therein.