Section 133(1) in The M.P. Public Health Act, 1949
(1)The local authority may, in case of emergency, with the sanction of the [Collector] [Substituted by M.P. A.O. 1956.] depute any person to enter upon, occupy and use, without having recourse to the provisions of the Land Acquisition Act, 1894 (1 of 1894) and land or any building not being a dwelling house in the notified fair or festival centre which, in the opinion of the Health Officer, is required and is suitable for any purposes connected with the fair or festival such as the construction of pilgrim sheds, watersheds, hospital, segregation sheds, latrines and the like :Provided that if the land or building is occupied notice shall be given in writing to the occupant or be conspicuously affixed on such land or building, not less than twenty fours before it is entered upon.
