(1)The Health Officer may, in cases of emergency, with the sanction of the [Collector] [Substituted by M.P. A.O. 1956.] enter upon, occupy and use, or depute any person to enter upon, occupy and use, without having recourse to the provisions of the Land Acquisition Act 1894 (1 of 1894), any building or place which, in the opinion of Health Officer, is required, and is suitable for any purpose connected with the prevention or control of infection from an infectious disease :Provided that, if the building or place is occupied notice shall be given in writing to the occupants or be conspicuously affixed on such building or place, not less than thirty-six hours before it is entered upon.
