Section 8B(16) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(16)The Authorised Officer shall, after notifying to the members of the Allotment Committee regarding the date of the draw, proceed to draw lots from among the eligible societies in the presence of such members, so however that the number of lots so drawn does not exceed two times the number of available plots. The applicant-societies shall be informed of the date, time and place of the draw by notice displayed on the notice board of the Board and Under Certificate of Posting.
