Section 5(5) in Punjab Apartment and Property Regulation Rules, 1995
(5)The allotment of plots or apartments, as the case may be, to the eligible applicants, shall be made by draw of lots under the supervision of the competent authority or any of its representative duly authorised by it in this behalf. [Sections 3(2)(h)(ii), 5(9) and 45(2)(g).]
