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[Cites 0, Cited by 0] [Section 2(49)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(49)(b) in Haryana Municipal Corporation Act, 1994

(b)a person shall not 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 liberty of returning to it at any time, and no abandonment of the intention of returning to it;