Section 53(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)If the outgoing President or Vice-President to whom a direction has been issued under sub-section (2) does not comply with such direction, the State Government may take steps to recover all papers and property of the Parishad, if any, in the possession of such President or Vice-President, and for that purpose the State Government 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, 1898] [See now the Code of Criminal Procedure, 1973 (2 of 1974).]. The papers and property so recovered shall be handed over to the new President or the Vice-President, as the case may be.
