Section 3(d) in The Himachal Pradesh Nautor Land Rules, 1968
(d)"Resident" means a bonafide resident of Himachal Pradesh who either holds land in a revenue estate or has seasonal abode and has been living therefrom generation to generation and includes such bonafide estate artisan, landless agricultural labourer permanently settled in the particular Revenue Estate for not less than 10 years and works therefor profit or gain, and
