Section 8B(19) in The Maharashtra housing and Area Development (Disposal of Land) Regulations, 1982
(19)Applicant-societies which comes out successful in the final draw of lots shall be issued a certificate by the Chief Officer to the effect that the vacant land or lands or the plot or plots shall be allotted to the society on its registration as a housing society under the Maharashtra Co-operative Societies Act, 1960 (Maharashtra XXIV of 1961). The Chief Promoter of the proposed housing society shall get the society registered under the said Act within a period of two months from the date of issue of such a certificate. The time-limit prescribed for registration may for sufficient reasons be extended by the Chief Officer. If the society fails to get itself registered within the period or extended period, the allotment made in favour thereof shall be cancelled and the plot or plots may be allotted to another housing society on the waiting list in the order of its rank in the register maintained in that behalf.
