(f)"Railway administration" means--(i)any company administering a railway or tramway in any part of India either under a special Act of Parliament of the United Kingdom or an Indian law, or under contract with the Government, or(ii)the manager of any railway or tramway administered by the Central Government of by a State Government, and includes, in any case referred to in sub-clause (ii), the Central Government or the State Government, as the case may be.
