Section 32 in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983
32.
In the event of a person or persons not accepting offer of allotment and failing to comply with the prescribed formalities within two months of issue of the allotment letter, the property shall be allotted to the person or persons next falling on the waiting list in the serial order of the Application Register provided the eligibility criteria is satisfied.
