Section 75A(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)If the outgoing Chairman or Deputy Chairman to whom a direction is issued under sub-section (2) does not comply with such direction, the State Government may take steps to recover all papers and property of the Panchayat Samiti, if any, in the possession of such Chairman or Deputy Chairman and for that purpose the State Government may authorise any officer to issue a search warrant and exercise all such power with respect thereto as may be lawfully exercised by a Magistrate under the provisions of Chapter VII of the [code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (2 of 1974).]. The papers and property so recovered shall be handed over to the new Chairman or the Deputy Chairman, as the case may be.
