Section 3(1) in Tamil Nadu Panchayats (Appointment of Counsel and Incurring of Law Charges) Rules, 1999
(1)When both the Government and a panchayat are parties in a civil case in which the correctness of the survey of lands vested in the panchayat is in question and the interests of both are identical, the panchayat shall engage on its behalf only the counsel appointed by the Government or the District Collector on behalf of the Government. In such cases, the fee payable to the counsel shall be borne by the Government and the panchayat in the proportion of two-thirds and one-third, respectively.
