Section 351(h) in Tamil Nadu District Municipalities Act, 1920
(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 municipal officer or servant.] [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).]
