In the event of any other tramway or tramways on other routes in Calcutta or in the suburbs of Calcutta being from time to time approved by the Corporation or the Municipal Commissioners for the said Suburbs as the case may be, and sanctioned [by the State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] and undertaken by the grantees, notice thereof specifying the routes so approved of, and, in the case of suburban tramways, a copy of the agreement entered into between the said Municipal Commissioners and the grantees in respect thereof, shall thereupon be published in [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.]; and, upon such publication, all the provisions of this Act, so far as the same may be applicable, shall apply to the tramway or tramways in such publication specified, and all works and things connected with the same or incidental thereto, as if the said routes had been particularly specified in this Act and as if the agreement, if any, in reference thereto had been included in the schedule to this Act.
