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State of Maharashtra - Section

Section 10 in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

10. [ Verification of application. [Regulation 10 was substituted by G.N. of 9.7.1992.]

- On receipt of all the applications the applications shall be verified to see the completeness of the applications and of the requisite enclosures. Incomplete application shall stand summarily rejected and no representation or appeal shall be entertained. The remaining applications shall be prima facie treated as eligible applications subject to the detailed scrutiny after holding of drawal of losts if found necessary.]