2. What navigable channels may be rendered subject to provisions of Act. -
It shall be lawful for the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] from time to time, by notification to that effect published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], to declare that the provisions of this Act shall apply to any navigable channel in such notification;and from and after such publication the provisions of this Act shall apply to, and be in force as regards, such navigable channel [* * *] [Portion of section 2 repealed by Act 1 of 1903.]
