Section 36(4) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994
(4)Without prejudice to the action which may be taken under sub-section(3) any officer empowered by the Principal Officer of the Village Committee shall be entitled to take possession of, through police help, all papers and properties from the retiring Chairman or the person holding charge of the Chairman's office who failed to comply with the directions issued under sub-section (2).
