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[Cites 0, Cited by 0] [Section 2(63)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(63)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)a person is deemed to 'reside" in any dwelling which, or some portion of which, he sometimes uses, whether interruptedly or not, as a sleeping apartment, and