(39)"residence" or "reside" a person shall be deemed to have his 'residence' or to 'reside' in any house or hut if he sometimes uses as of right any portion thereof as a sleeping apartment and a person is not deemed to cease to reside in any such house or hut merely because he is absent from it or has elsewhere another dwelling in which he resides if he is at liberty to return thereto at any time and has not abandoned his intention of returning;
