Section 388(h) in Jammu and Kashmir Municipal Corporation Act, 2000
(h)obtain such legal advise and assistance as he may from time to time think necessary or expedient to obtain or as he may be required by the Corporation to obtain for any of the purposes mentioned in the foregoing clauses or for securing lawful exercise of discharge of any power or duty vesting in or imposed upon any municipal authority or any Corporation officer or other Corporation employee.
