(1)The Indian Stamp Act, 1899 (Central Act II of 1899), as in force in the [Mangalore and Kollegal Area,] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973] shall, notwithstanding anything contained in any law, extend to the whole of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973], and shall remain in force in so far such Act relates to the matter specified in entry 44 of List III of the Seventh Schedule to the Constitution in respect of documents specified in entry 91 of List I of the said Schedule.
