Section 68(2) in Nagpur Improvement Trust Act, 1936
(2)The Trust shall admit every such application if it-(a)reaches it before the time fixed by the Deputy Commissioner under section 9 of the Land Acquisition Act, 1894, for making claims in reference to the land, and(b)is made by any person who has an interest in the land or holds a lease thereof, with an unexpired period of seven years.
