Section 21 in Gujarat Rural Debtors' Relief Act, 1976
21. Power of entry, search and seizure.- (1) For enforcing the provisions of this Act, a debt settlement officer may enter and search any place without any warrant where such officer has reason to believe that any document evidencing transactions relating to a loan given to any debtor is kept or concealed, and may seize such documents, and detain the same in his custody for such period as he thinks fit.
(2)Except as provided in sub-section (1), the other provisions of the Code of Criminal Procedure, 1973, shall, so far as may be applicable, apply to such search or seizure as they apply to any search or seizure made under the provisions of the said Code, (2 of 1974).
