Section 2(d) in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981
(d)[ "Freedom Fighter" means a person who receives pension duly granted by the Government of Maharashtra or the Government of India or who has been awarded a Tamrapatra or Sanmanpatra on account of his participation in the National Movement for emancipation of India or the next-of-kin or dependent of such person, namely, the widow or widower, father, or mother, son, daughter, grand-son, granddaughter, son's wife, grand-son's wife, widow of predeceased son or grandson;] [Substituted by G.N. of 22.5.1987.]
