Section 8B(3) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(3)The Authorised Officer shall ensure that each applicant society has submitted all the requisite certificates in the specified format and other documents in respect of each of its members as displayed in the notice under clause (b) of Regulation 8A. The Authority Officer shall summarily reject the applications which are not complete and then draw a list of applicant-societies in each category of societies specified in the notice displayed under clause (b) of Regulation 8A, whose applications are found complete and shall forward the same to the Chief Officer. The Authorised Officer shall also communicate the result of the verification to the applicant societies whose applications are found incomplete.
