Section 8B(9) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(9)After the preliminary draw of lots in all categories of the housing scheme is complete and entries in Register of Drawees are authenticated in the manner prescribed in the foregoing provisions, the Chief Officer shall require the names of all the persons who have been successful in the preliminary draw of lots to be displayed category-wise and in the same order in which they are entered in the Register of Drawees on the notice board of the Board and shall publish a notice in such newspapers as he thinks fit, that a list of persons who have been successful in the preliminary draw of lots for the housing scheme specified in such notice has been displayed on the notice board of the Board and is open for inspection during office hours.
