Section 7(3) in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970
(3)If the trustees of the acquired endowment do not comply with any direction issued under sub-section (2), the State Government may take steps to recover the property in the possession or control of such trustees, and for that purpose the State Government may authorize any officer to issue a search warrant and exercise all such powers with respect thereto as may be lawfully exercised by a Magistrate under Chapter VII of the Code of Criminal Procedure, 1898. The property so recovered shall be handed over to the trustees of the reconstructed endowment appointed as aforesaid.
