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

NCT Delhi - Subsection

Section 2(49)(a) in The Delhi Municipal Corporation Act, 1957

(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