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[Cites 0, Cited by 0] [Section 491] [Entire Act]

State of Tamilnadu - Subsection

Section 491(g) in The Madurai City Municipal Corporation Act, 1971

(g)with the approval of the council, defend any suit or other legal proceeding brought against the corporation or against any municipal authority, officer or servant in respect of anything done or omitted to be done by them, respectively in their official capacity;