Section 4(a) in Nagpur Improvement Trust Land Disposal Rules, 1983
(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;
