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[Cites 0, Cited by 0] [Section 2(58)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(58)(b) in Siliguri Municipal Corporation Act, 1990

(b)a person not to 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;