Section 177A(3) in The Calcutta Improvement Act, 1911
(3)The State Government may make such incidental or consequential orders as may appear to it to be necessary for giving effect to the order made under sub-section (1) or (3) of section 177 or under sub-section (2) of this section.THE SCHEDULE(Referred to in section 71.)Further Modifications in the Land Acquisition Act, 1894.
