Section 55 — Contracts and suits.
The Government of Union Territories Act, 1963
For the removal of doubts it is hereby declared that— (a) all contracts in connection with the administration of 1 [the Union territory] are contracts made in the exercise of the executive power of the Union; (b) all suits and proceedings in connection with the administration of 1 [the Union territory] shall be instituted by or against the Government of India.Open in Lexace · Ask the AI about this section