Section 12(5) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(5)In the meanwhile with a view to allotting the tenements equal in member to those held ineligible by the Chief Officer (and by the Chief Executive Officer) under Regulation 12, the Chief Officer or Officer nominated by him in this behalf shall proceed to scrutinise the application in the waiting list according to their serial number given in the waiting list Register maintained under Regulation 11. Those applicants in the waiting list who are held ineligible in a detailed scrutiny shall have the same right to represent as specified in Regulation 12.
