Section 8B(11) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(11)The Authorised Officer shall, on receipt of a direction by the Chief Officer to determine the eligibility of the applicant-societies, proceed to determine, with the approval of the sub-committee consisting of members of the Allotment Committee appointed by the Chief Officer for the purpose, the eligibility of all the members of the proposed society whose names have been included in the application in accordance with the requirements notified in that behalf and shall thereafter draw a list, of eligible applicant-societies in each category of societies specified in the notice displayed under clause (b) of Regulation 8A.
