(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.
