Section 57(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)If any President or Vice-President refuses to hand over charge of his office as required under sub-section (1), (2), or (3), the Collector may, by order in writing, direct him to hand over charge of his office and all papers and property of the Council, if any, in his possession as such President or Vice-President, to the person specified in sub-section (1), (2), or (3) as the case may be, and such President or Vice-President shall forthwith comply with such direction.
