Section 490(j) in The Coimbatore City Municipal Corporation Act, 1981
(j)obtain such legal advice and assistance as he may from time to time think if necessary or expedient to obtain or as may desired by1 [the council, the standing committee or the wards committee] [Substituted by Tamil Nadu Municipal Corporation Laws (Amendment and Special Provision) Act, 1994 (Tamil Nadu Act 26 of 1994).] 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:
