(1)No Court other than the ["District Court"] [Provisions has been amended twice i.e. by Amendment Act, 1987 (Act No. 6 of 1987), and again by Goa Act No. 5 of 2004.] shall receive or register any suit in which the Central Government or the [Government of the Government of Goa] [Substituted for the expression 'Administrator of the Government of Goa, Daman and Diu', by Amendment Goa Act 22 of 2009.] or any officer of Government in his official capacity, is a party:Provided that the [Government] [Substituted for the word 'Administrator' by Amendment Goa Act 22 of 2009.] may by general or special order notified in the Official Gazette, direct that the provisions of this section shall not apply to any suit or class or category of suits of the nature referred to therein.(2)Nothing in this section shall be deemed to apply to a suit against the administration of a Government Railway.
