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[Cites 0, Cited by 0] [Section 2(44)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(44)(b) in The New Delhi Municipal Council Act, 1994

(b)a person shall not be deemed to cease to" reside" in any such dwelling-house merely because he is absent from it or has elsewhere another dwelling-house in which he resides, if there is the liberty of returning to it at any time and no abandonment of the intention of returning to it;