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State of Maharashtra - Section

Section 14 in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981

14. [ Drawal of lots and preparation of [waiting list for residential tenements/plots] [Added by by G.N. of 22.10.1984.].

- In case more applications are received than [the residential tenements/plots] [Substituted by G.N. of 18.11.1982.] available for disposal for any of the reservation or for the unreserved category, [the allotment of such tenements/plots] [Substituted by G.N. of 18.11.1982.] shall be decided by drawal of lots and a waiting list shall be prepared in the manner laid down by the Authority.] [Substituted by G.N. of 22.10.1984.]