Section 46(b) in Nagpur Improvement Trust Act, 1936
(b)if any alteration involves the acquisition, otherwise than by agreement, of any land the acquisition of which has not been sanctioned by the [State] [Substituted for 'provincial' by A. O., 1950.] Government the procedure prescribed in the foregoing sections of this Chapter shall, so far as applicable, be followed as if the alteration were a separate scheme;
