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[Cites 0, Cited by 0] [Section 47(6)] [Section 47] [Entire Act]

State of Tamilnadu - Subsection

Section 47(6)(a) in Chennai City Municipal Corporation Act, 1919

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