Section 24(1) in Telangana Infectious Diseases Act, 1950
(1)The Health Officer may, in case of emergency, with the sanction of the [Collector,] [Substituted for 'Awal Talukdar' (First Talukdar) by the A.P.A.O. 1957.] enter upon, occupy and use, or depute any person to enter upon, occupy and use any building or place which in the opinion of the 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 occupant, or be conspicuously affixed on such building or place, not less than thirty-six hours before it is entered upon.
