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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of West Bengal - Subsection

Section 35(2) in Siliguri Municipal Corporation Act, 1990

(2)If in any case a question arises as to whether a person is ordinarily resident in Siliguri at any relevant time, the question shall be determined with reference to all the facts of the case and to such rules as may be made in this behalf by the State Government.