Section 2(44) in The New Delhi Municipal Council Act, 1994
(44)" reside", -(a)a person shall be deemed to" reside" in any dwelling-house which or some portion of which he sometimes, although not uninterruptedly, uses as a sleeping apartment, and(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;
