Section 8B(17) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(17)The final lots shall be drawn in the names of the applicant societies and not in the names of their individual members and the successful society shall be allotted such number of plots as have been notified to be allotted for each society. The distribution of plots or flats to individual members shall be the responsibility of that co-operative society.
