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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(3) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(3)After each draw the Chief Officer or an official nominated by him for this purpose shall enter the name of each drawee in the Register maintained for the purpose so that the names of successful drawees as well as those in waiting list are entered in the said Register in the same order in which they emerge out of the lots. There shall be a separate Register for each category.]