(4)[ where the acquisition is for the purpose of erecting dwelling-houses or the provision of amenities connected therewith, the time within which, the conditions on which and the manner in which the dwelling-houses or amenities shall be erected or provided;[*] [Substituted by Act 16 of 1933, Section 4, for Cls. (4) and (5).][(4-A) where the acquisition is for the construction of any building or work for a company which is engaged or is taking steps for engaging itself in any industry or work which is for a public purpose, the time within which, and the conditions on which, the building or work shall be constructed or executed; and] [Inserted by Act 31 of 1962, Section 4 (w.e.f. 12.9.1962).]
