Section 8B(4) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(4)On receipt of the list of applicant-societies whose applications are complete, from the Authorised Officer, the Chief Officer shall -(a)If the number of applicant-societies whose applications are found complete in any category of societies is less than four time the number of plots notified under clause (b) of Regulation 8A, direct the Authorised Officer to process the applications under clause (11) of this Regulation.(b)If the number of applicant-societies whose applications are found complete, is more than four times the number of plots notified in the notice displayed under clause (b) of Regulation 8A, direct the Authorised Officer to draw lots under clause (5) of this Regulation.
