Section 398(j) in Chennai City Municipal Corporation Act, 1919
(j)obtain such legal advice and assistance as he may from time to time think it necessary or expedient to obtain, or as he may be desired by [the council, the standing committee or the wards committee] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).] or any other committee to obtain, for any of the purposes mentioned in the foregoing clauses of this section or for securing the lawful exercise or discharge of any power or duty vesting in or imposed upon any municipal authority, officer or servant.
