Section 77(2) in The Manipur Panchayati Raj Act, 1994
(2)The Chief Executive Officer may also take steps to recover any money due by such person in the same manner and subject to the same provisions as in the relevent Land Revenue Act, for the recovery of the arrears of land revenue from defaulters and for the purpose of requisitioning the accounts, records or for recovering any other property apertaining to the Gram Panchayat or Zilla Parishad may issue a search warrant and exercise all such powers with respect thereto as may lawfully be exercised by a Magistrate under the provisions of Chapter VII of the Code of Criminal Procedure, 1973 (2 of 1974).
