2. Extension of certain opium and revenue laws to certain parts of India.-

(1) The following Acts, namely,-

(i) the Opium Act, 1857 (13 of 1857),

(ii) the Opium Act, 1878 (1 of 1878),

(iii) the Revenue Recovery Act, 1890 (1 of 1890),

(iv) the Government Trading Taxation Act, 1926 (3 of 1926),

(v) the Dangerous Drugs Act, 1930 (3 of 1930),

(vi) the Taxation on Income (Investigation Commission) Act, 1947 (30 of 1947), and

(vii) the Payment of Taxes (Transfer of Property) Act, 1949 (22 of 1949), and all rules and orders made thereunder, which are in force immediately before the commencement of this Act in certain parts of India, are hereby extended to and shall be in force in, the rest of India except the State of Jammu and Kashmir.

(2) The amendments specified in the Schedule shall be made in the aforesaid Acts.

1. Subs. by Act 44 of 1951, s. 2, for the clause (b).