- [The Government may, whenever it deems fit] [In section 2 words within brackets substituted for the words 'His Highness whenever he may think fit, may' by Act X of 1996.], extend by a notification to be published in [x x x] [Words 'three successive members of' deleted by Act X of 2010.] the Jammu and Kashmir Government Gazette, all or any of the sections of this Act to any city, town or suburb subject to the Government or administration, and in such notification define, for the purposes of this Act, the limits of such city, town or suburb, and, from time to time, alter the limits so defined.From the date of any such extension, so much of any rule having the force of law which shall be in operation in the territories, to which such extension shall have been made, as shall be inconsistent with or repugnant to any section, so extended, shall cease to have effect in such territories.Any such extension here to force made under the provisions of the State Gambling Regulation, 1961, shall be deemed to have been made under this Act.
