Section 351(g) in Tamil Nadu District Municipalities Act, 1920
(g)[ with the approval of the council, 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 municipal council or of the [executive authority] [Clause (c) was omitted and clauses (d) to (i) were relettered as clauses (e) to (h) by section 139 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).];]
