Section 144(3) in The Himachal Pradesh Panchayati Raj Act, 1994
(3)The Magistrate may -[***] [Clause (a) omitted by Act No 15 of 2010.](b)for recovering any such record or articles issue a search warrant and 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, 1973 (2 of 1974).
