Section 92(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)Where the prescribed authority is of the opinion that any person has unauthorizedly in his custody any record or article or money belonging to the Panchayat, [or Gram Nirman Samiti and Gram Vikas Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).] [or Committee of Gram Sabha] [Inserted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).] he may, by a written order, require that the record or article or money be delivered or paid forthwith to the Panchayat [or Gram Nirman Samiti and Gram Vikas Samiti] [Inserted by M.P. Act No. 16 of 2004 (w.e.f. 1-1-2005).] [or Committee of Gram Sabha] [Inserted by M.P. Act No. 18 of 2007 (w.e.f. 4-7-2007).], in the presence of such officer as may be appointed by the prescribed authority in this behalf.
