(10)"Political Sufferer" means any person who on account of participation in the national movement, -(a)had been sentenced to imprisonment for not less than six months; or(b)had been kept in detention (including detention as under trial prisoner) for not less than six months; or(c)lost his job or means of livelihood or the whole or substantial part of his property.and who has domicile in the State of Karnataka for a period of not less than five years immediately preceding the date on which such person applies for grant of land under these rules.
