Section 350(4) in Tamil Nadu District Municipalities Act, 1920
(4)Where the defendant in any such suit is1 [the chairman, the executive authority, or] a municipal officer or servant payment of the sum, or any part of any sum, payable by him in, or in consequence of, the suit whether in respect of costs, charges, expenses, compensation for damages or otherwise may be made, with the sanction of the council, from the municipal fund.
