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NCT Delhi - Section

Section 52 in The Government Of National Capital Territory Of Delhi Act, 1991

52. Contracts and suits.

For the removal of doubts it is hereby declared that--
(a)all contracts in connection with the administration of the Capital are contracts made in the exercise of the executive power of the Union; and
(b)all suits and proceedings in connection with the administration of the Capital shall be instituted by or against the Government of India.