Section 370 in Andhra Pradesh Municipalities Act, 1965
370. Provisions respecting institution etc., of civil and criminal actions and obtaining of legal advice.
- The Commissioner may, ..............(a)take, or withdraw from, proceedings against any person who commits--(i)any offence against this Act, rules, bye-laws or regulations;(ii)any offence which affects or is likely to affect any property or interest of the council or the due administration of this Act;(iii)any nuisance whatsoever;(b)compound any offence against this Act, the rules, bye-laws or regulations which has been specified as compoundable in Schedule VI;(c)take, withdraw from or compromise proceedings for the recovery of expenses or compensation claimed to be due to the council;(d)withdraw or compromise any claim against any person in respect of a penalty payable under a contract entered into with such person;(e)defend any suit or other legal proceedings brought against the council or against any municipal authority, officer or employee, in respect of anything done or omitted to be done as aforesaid;x x x x(f)compromise any claim, suit or legal proceedings brought against the council or against any municipal authority, officer or employee, in respect of anything, done or omitted to be done as aforesaid;(g)institute and prosecute any suit or withdraw from or compromise any suit or claim, which has been instituted or made in the name of the council or any other municipal authority officer or employee;(h)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 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 or officer or employee.
