(1)The Deputy Commissioner of his own motion, if the Revenue Officer or other person is or was serving in his Department and district, and upon the application of the [Joint Director of Land Records or the Joint Director for Settlement] [Substituted by Act 21 of 2003 w.e.f. 26.5.2003.], if such officer or person is or was serving in the Survey and Land Records Department in his district, may,-(a)take proceedings to recover any public moneys due by such officer or person in the same manner and subject to the same rules as are applicable for the recovery of arrears of land revenue from a defaulter; and(b)issue a search warrant for the purpose of recovering public papers or other property of the State Government, and exercise all such powers with respect thereto as may be lawfully exercised by a Magistrate under the provisions of Chapter VII of the Code of Criminal Procedure, 1898.
