Section 336(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)If such President, Vice-President, Councilor, officer or servant of the Council fails to comply with the orders of the Collector under the foregoing sub-section, it shall be lawful for the Collector,-(a)for recovering any such money, so direct that such money may be recovered as an arrear of land revenue and on such direction being given by the Collector such money shall be recoverable as an arrear of land revenue from such person;(b)for recovering any such records or stores or other property to issue a search warrant and to exercise all such powers with respect thereto as may lawfully be 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).]
