Section 149(3) in The Calcutta Improvement Act, 1911
(3)construct, or widen, strengthen or otherwise improve, bridges:Provided that no guarantee or subsidy shall be made under clause (1), and no means of locomotion shall be constructed, maintained or worked under clause (2), without the sanction of the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.].Telegraph and Railways Acts.
