Section 353(1) in Tamil Nadu District Municipalities Act, 1920
(1)The [chairman, every councillor, and the executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act Xv of 1930)] shall be liable for the loss, waste or misapplication of any money or other property owned by or vested in the municipal council, if such loss, waste or misapplication is a direct consequence of his neglect or misconduct and a suit tor compensation may be instituted against him by the council with the previous sanction of the State Government or by the State Government.
