Section 55 in The Government Of Union Territories Act, 1963
55. Contracts and suits.
For the removal of doubts it is hereby declared that--(a)all contracts in connection with the administration of [the Union territory] [Substituted by Act 18 of 1987, Section 65, for "a Union territory" (w.e.f. 30-5-1987)] are contracts made in the exercise of the executive power of the Union;(b)all suits and proceedings in connection with the administration of [the Union territory] [Substituted by Act 18 of 1987, Section 65, for "a Union territory" (w.e.f. 30-5-1987)] shall be instituted by or against the Government of India.
