Section 12(6) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(6)The above process of detailed scrutiny and right of representation to those held ineligible shall be continued till all the tenements/plots advertised or actually available are allotted and handed over or the waiting list has been exhausted whichever is earlier. Thereafter the waiting list will cease to be operative.]
