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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(iii) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982

(iii)inviting applications by public advertisement on the basis of predetermined premium or other considerations or both and accepting any of these applications by drawing lots and, in the case of inadequate applications on 'first come, first served' basis, as the Authority may determine from time to time; or