Section 44(1E) in Tamil Nadu District Municipalities Act, 1920
(1E)(a)A person shall not be deemed to be ordinarily resident in a municipality on the ground only that he owns, or in possession of, a dwelling house therein.(b)A person, absenting himself temporarily from his place of ordinary residence shall not, by reason thereof, cease to be ordinarily resident therein.(c)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, be deemed to be ordinarily resident therein.(d)If in any case a question arises as to whether a person is ordinarily resident in a municipality at any relevant time, the question shall be determined by the [Tamil Nadu State Election Commission] [Substituted by the Tamil Nadu District Municipalities (Amendment) Act, 2001 (Tamil Nadu Act 22 of 2001)] in accordance with such rules as may be prescribed.
