Section 476(1) in The Delhi Municipal Corporation Act, 1957
(1)The Commissioner may(a)take, or withdraw from, proceedings against any person who is charged with(i)any offence against this Act or any rule, regulation or bye-law made thereunder; or(ii)any offence which affects or is likely to affect any property or interest of [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] or the due administration of this Act; or(iii)committing any nuisance whatsoever;(b)contest or compromise any appeal against rateable value or assessment of any tax or rate;(c)take, or withdraw from, or compromise, proceedings under sections 451, 452 and 453 for the recovery of expenses or compensation claimed to be due to [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)];(d)withdraw or compromise any claim for a sum not exceeding one thousand rupees against any person;(e)defend any suit or other legal proceeding brought against [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] or against the Commissioner or a municipal officer or other municipal employee in respect of anything done or omitted to be done by any one of them in his official capacity;(f)with the approval of the Standing Committee admit or compromise any claim, suit or other legal proceeding brought against [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] or against the Commissioner or any municipal officer or other municipal employee in respect of anything done or omitted to be done as aforesaid;(g)withdraw or compromise any claim against any person in respect of a penalty payable under a contract entered into with such person by the Commissioner on behalf of [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)];(h)institute and prosecute any suit or other legal proceeding, or with the approval of the Standing Committee withdraw from or compromise any suit or any claim for any sum not exceeding five hundred rupees which has been instituted or made in the name of [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] or of the Commissioner;(i)obtain such legal advice and assistance as he from time to time thinks necessary or expedient to obtain or as he may be required by [a Corporation] [Substituted by Delhi act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] or the Standing Committee [or the Wards Committee] [Inserted by Act 67 of 1993, section 118 (w.e.f. 1-10-1993)] to obtain, for any of the purposes mentioned in the foregoing clauses or for securing lawful exercise or discharge of any power or duty vesting in or imposed upon any municipal authority or any municipal officer or other municipal employee.[***] [Subs-section (2) omitted by Act 67 of 1993, section 118 (w.e.f. 1-10-1993)]
