Section 4 in Nagpur Improvement Trust Land Disposal Rules, 1983
4. Eligibility for allotment of plots for residential purpose.
- Plots for residential purpose may be allotted by the Trust to-(a)any major person-(i)who has been domiciled in the State of Maharashtra for 15 years immediately before the last date fixed by the Trust for receiving application for allotment of plot; or(ii)who is gainfully employed in any company or establishment or institution situated within the limits of the Nagpur Municipal Corporation or within the local limits to which the Act extends, continuously for a period of one year immediately preceding the last date fixed by the Trust for receiving application for allotment;Provided that, any such person or any member of his family does not possess any plot or building within the limits of the Nagpur Municipal Corporation or the local limits to which the Act extends;Provided further that, the Trust may relax this condition in respect of persons in possession of a residential plot or tenament less than 50 square metres within the limits of the Nagpur Municipal Corporation or the local limits to which the Act extends.(b)a Co-operative Society registered under the Maharashtra Cooperative Societies Act, 1960 (Mah. XXIV of 1961); consisting entirely of persons eligible under clause (a) of this rule;(c)(i)Government, local authorities;(ii)establishments, institutions or bodies in public sector or constituted under any law for the time being in force.
