(3)The [Government] [Substituted 'Local Government' by the A.O. 1937.] may, in providing in the order for the acquisition of land for the purposes of a tramway of which the promoter is not a company, direct that land may be acquired for the promoter under the [provisions of the Land Acquisition Act, 1870] [The relevant provisions of the Land Acquisition Act, 1894 (1 of 1894) to be referred to.] (10 of 1870), in the same manner and on the same conditions as it might be acquired for the purposes of the tramway if a company were the promoter.
