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[Cites 0, Cited by 0] [Section 5(51)] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(51)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)a person shall be deemed to "reside" in any dwelling house or hut which, or some portion of which, he sometimes, although not interruptedly, uses as a sleeping apartment; and