Section 135(2) in Haryana Panchayati Raj Act, 1994
(2)The Chief Executive Officer may also take steps to recover any money due from any such person as arrears of land revenue, and for the purpose of recovering the accounts, records and other property pertaining to the Gram Panchayat or Panchayat Samiti or Zila Parishad and may issue a search warrant and exercise all such powers with respect thereto as may lawfully be exercised by the Magistrate under the provisions of Chapter VII of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).
