Section 92(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(3)The prescribed authority may,-(a)for recovering any such money direct that such money be recovered as an arrear of land revenue; and(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 (No. 2 of 1974).
