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[Cites 0, Cited by 0] [Section 149] [Entire Act]

Bengal Presidency - Subsection

Section 149(3) in 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].Telegraph and Railways Acts.