Section 144(1) in The Himachal Pradesh Panchayati Raj Act, 1994
(1)Where the prescribed authority is of the opinion that any person has retained unauthorisedly in his custody any record or article [*] [The word 'or money' omitted by Act 15 of 2010.] belonging to the Panchayat, he may, by a written order require that the record or article [*] [The word 'or money' omitted by Act 15 of 2010.] be delivered or paid forthwith to the Panchayat, in the presence of such officer as may be appointed by the prescribed authority in this behalf.
