Section 11(1) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(1)A public drawal of lots shall be held by the Chief Officer if the number of applications prima facie held eligible in each category exceeds the number of tenements being offered for allotment. In these draw, the number of lots drawn shall be equal to the availability of plots/tenements in each category. This will constitute the list of successful allottees subject to the delayed scrutiny.
