Section 8B(12) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(12)Applicant-societies all of whose members are held to be eligible under clause (11) of this Regulation shall alone be considered for the final draw of lots and for allotment of plots :Provided that, the Chief Promoter of any such proposed society whose one or more members is or are held to be ineligible shall be given one opportunity to substitute a new member or members, as the case may be, who fulfils or fulfil the requirement notified in that behalf in place of such ineligible member or members. The name or names of such substituted member or members shall be communicated by the Chief Promoter to the Authorised Officer within 30 days from the date of intimation of the decision regarding the ineligibility of the initial member or members by the Authorised Officer.
