Section 3(23) in Chennai City Municipal Corporation Act, 1919
(23)"residence or reside" - A person is deemed to have his "residence" or to "reside" in any house 38 [or hut] [Inserted by section 3(xiv) of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] if he sometimes uses any portion thereof as a sleeping apartment, and a person is not deemed to cease to reside in any such house [or hut] [Inserted by section 3(xiv) of the Chennai City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] merely because he is absent from it or has elsewhere another dwelling in which he resides, if he is at liberty to [return to such house or hut] [Substituted for the words 'return thereto' by the Chennai City Municipal (Amendment) Act, 1936 Tamil Nadu Act X of 1936).] at any lime and has not abandoned his intention of returning;
