Section 8B(5) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(5)The Authorised Officer shall, after notifying to the members of the Allotment Committee regarding the date of draw, proceed to draw lots from among the applicant-societies whose application are found complete, in the presence of such members, so however, that the number of lots so drawn does not exceed four times the number of plots. The applicant-societies shall be informed of the date, time and place of the draw by notice displayed on the notice board and also by publishing the same in such daily newspapers as the Chief Officer deems fit.
