Section 17(2) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(2)On receipt of the intimation of allotment, the allottee may, within the period specified in the letter, accept the allotment of the tenement in Form III, and pay the amounts referred to in Form II and specified in the notice displayed under regulation 7, if any.
