(5)"improvement work" means any work of improvement [constructed, before the commencement of Part III of the Government of India Act, 1935, by any Government or constructed or proposed to be constructed after that date by the State Government] [Words and figures, except the word 'State' which subsequently substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950, substituted for the words 'constructed by the Government, before or after the commencement of this Act, or proposed to be constructed by the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] which the [State Government] [Words 'Provincial Government' substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] has, by notification, declared to be an improvement work for the purposes of this Act :Provided that no road or railway constructed before the commencement of this Act shall be so declared;
