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[Cites 0, Cited by 0] [Section 44(1E)] [Section 44] [Entire Act]

State of Tamilnadu - Subsection

Section 44(1E)(a) in Tamil Nadu District Municipalities Act, 1920

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