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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(4) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(4)Upon admission of the representation by the Chief Executive Officer, the Chief Officer shall hold back from actual allotment a number of tenements/plots equal to the number of applicants who have represented against his decision of the Chief Executive Officer within the prescribed time limit.