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[Cites 0, Cited by 0] [Section 2(44)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(44)(a) in The New Delhi Municipal Council Act, 1994

(a)a person shall be deemed to" reside" in any dwelling-house which or some portion of which he sometimes, although not uninterruptedly, uses as a sleeping apartment, and