Section 7(3) in The Maharashtra Educational Institutions (Management) Act, 1976
(3)If the Management to whom a direction has been issued under sub-section (2) does not comply with the direction, the Director may take steps to recover all papers and property of the institution in its possession or under its control so far it is necessary for its management and for that purpose the Director may authorise any officer to issue a search warrant 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, 1973. The papers and property so recovered shall be handed over to the Administrator.
