Section 198(2) in The Punjab Panchayati Raj Act, 1994
(2)The Chief Executive Officer may also take steps to recover any money due from any person as arrears of land revenue subject to the provisions of the Punjab Land Revenue Act, 1887 for the recovery of the arrears of land revenue from defaulters and for the purpose of recovering the accounts, records or other property pertaining to the Gram Panchayat or Panchayat Samiti or Zila Parishad may issue a search warrant and exercise 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 (Central Act 2 of 1974).
