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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(1)(a) in Siliguri Municipal Corporation Act, 1990

(a)a person shall not be deemed to be ordinarily resident in Siliguri on the ground only that he owns, or is in possession of, a dwelling house therein, or