(1)In cases of urgency, whenever the [appropriate Government] [Substituted by A.O.1950.] so directs, the Collector, though no such award has been made, may, on the expiration of fifteen days from the publication of the notice mentioned in section 9, sub-section (1), [take possession of any land needed for a public purpose] [Substituted by Act 68 of 1984, Section 13, for " take possession of any waste or arable land needed for public purposes or for a company" (w.e.f. 24.9.1984).]. Such land shall thereupon [vest absolutely in the [Government] [Substituted by A.O.1937.]], free from all encumbrances.
