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[Cites 0, Cited by 0] [Section 8B(4)] [Section 8B] [Entire Act]

State of Maharashtra - Subsection

Section 8B(4)(b) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(b)If the number of applicant-societies whose applications are found complete, is more than four times the number of plots notified in the notice displayed under clause (b) of Regulation 8A, direct the Authorised Officer to draw lots under clause (5) of this Regulation.