Section 2 in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
2. Local extent.
- It shall extend to such local areas within the territories of the State as may, from time to time, be declared by a notification, published in the Jammu and Kashmir Government Gazette, under the orders of the [Government] [In sections 2, 5(1), 5(2) and 17 for the words 'His Highness the Maharaja Bahadur' the words 'the Government' substituted by Act X of Svt. 1996.] in that behalf.
