Report No. 86

7.27. Actual residence not necessary.-

It may be noted that in order to attract section 4, it is not necessary that the members who claim its benefit must be actually residing in the house.1-2

1. Nil Kamal v. Kamakshya, AIR 1928 Cal 539 (542).

2. Md. Sulaiman v. Amir Jan (Mt.), AIR 1941 All 281 (282).

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