Section 585(h) in The Calcutta Municipal Corporation Act, 1980
(h)obtain, for any of the purposes mentioned in the foregoing clauses of this section or for securing lawful exercise or discharge of any power or duty vesting in or imposed upon any municipal authority or any officer or employee of the Corporation, such legal advice and assistance as he may from time to time, consider necessary or expedient, or be required by the Corporation or the Mayor-in-Council, to obtain.
