9. Power to authorise joint work by local authorities.
(1)Subject to, and in accordance with, the provisions of this Act, the [Government] [Substituted 'Local Government' by the A.O. 1937.] may, on a joint application, or on two or more separate applications, make an order empowering two or more local authorities, respectively, jointly to construct the whole, or separately to construct parts, of a tramway, and jointly or separately to own the whole or parts thereof.(2)All the provisions of this Act which relate to the construction of tramways shall extend and apply to the construction of the whole and the separate parts of the tramway, and the form of the order may be adapted to the circumstances of the ease.
