Section 353 in Tamil Nadu District Municipalities Act, 1920
353. Liability of chairman, members, and executive authority for loss, waste, or misapplication.
(1)The [chairman, every councillor, and the executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act 1933 (Tamil Nadu Act Xv of 1930)] shall be liable for the loss, waste or misapplication of any money or other property owned by or vested in the municipal council, if such loss, waste or misapplication is a direct consequence of his neglect or misconduct and a suit tor compensation may be instituted against him by the council with the previous sanction of the State Government or by the State Government.(2)Every such suit shall be commenced within three years after the date on which the cause of action arose.
