Section 11 in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
11. [ Drawal of Lots. [Regulation 11 was substituted by G.N. of 9.7.1992.]
(1)A public drawal of lots shall be held by the Chief Officer if the number of applications prima facie held eligible in each category exceeds the number of tenements being offered for allotment. In these draw, the number of lots drawn shall be equal to the availability of plots/tenements in each category. This will constitute the list of successful allottees subject to the delayed scrutiny.(2)With a view to providing for a certain number of successful applications in the above drawal of lots being subsequently found to be ineligible on detailed scrutiny to be held after the drawal of lots, the Chief Officer shall proceed to draw lots from amongst the remaining prima facie eligible applicants to constitute a waiting list for allotment purpose subject of a scrutiny. The number of lots to be drawn for this waiting list shall not be less than the number of tenements/lots in the scheme.(3)After each draw the Chief Officer or an official nominated by him for this purpose shall enter the name of each drawee in the Register maintained for the purpose so that the names of successful drawees as well as those in waiting list are entered in the said Register in the same order in which they emerge out of the lots. There shall be a separate Register for each category.]
