Section 58(1) in The Goa, Daman and Diu Public Health Act, 1985
(1)The Health Officer may, in cases of emergency, with the sanction of the Collector 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 (Central Act 1 of 1894), any building or place which in the opinion of the Health Officer, is required, and is suitable for any purposes connected with the prevention or control of infection from a notified disease:Provided that, if the building or place is occupied notice shall be given in writing to the occupant, or be conspicuously affixed on such building or place not less than thirty-six hours before it is entered upon.
