Section 33(2) in Delhi Co-operative Societies Act, 1972
(2)On receipt of an application under sub-section (1), the magistrate may, by a warrant, authorise any police officer, not below the rank of sub-inspector to enter and search any place where the records and the property are kept or are believed to be kept and to seize such records and property; and the records and property so seized shall be handed over to the new committee or administrator of the society or the liquidator, as the case may be.
