Section 87(4) in The Punjab Panchayati Raj Act, 1994
(4)If the Sarpanch or the Panch fails to handover such records or property as specified in sub-section (1) within the period as may be prescribed, the Block Development and Panchayat Officer may apply to an Executive Magistrate within whose jurisdiction the Gram Sabha area is situated for securing from such Sarpanch or Panch such records or property, as the case may be.
