Section 31(4) in Jammu and Kashmir Co-Operative Societies Act, 1989
(4)On receipt of an application under sub-section (1), the Executive Magistrate may by a warrant authorise any Police Officer, not below the rank of Inspector to enter and search any place where the records and the property are kept or are believed to be kept and to seize such records and property and the records and property so seized shall be handed over to the newly constituted Committee, Board or Administrator of the Society or the liquidator, officer or officials, as the case may be.
