Section 351(e) in Tamil Nadu District Municipalities Act, 1920
(e)[ with the approval of the council, defend any suit or other legal proceeding brought against the municipal council or against any municipal authority, officer or servant, in respect of anything done or omitted to be done in its or his official capacity; [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).]
