Section 7(3) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969
(3)The Collector may for the purpose of recovering the record specified in Clause (a) of Sub-section (1) issue a search warrant and exercise all such powers with respect thereto as may be lawfully exercised by a Magistrate under Chapter VII of the Code of Criminal Procedure, 1896 (5 of 1899).
