Section 491(j) in The Madurai City Municipal Corporation Act, 1971
(j)obtain such legal advice and assistance as he may from time to time think if necessary or expedient to obtain or as may desired by [the council, the standing committee or the wards committee] [Substituted by Tamil Nadu Act 26 of 1994.] to obtain, for any of the purposes mentioned in the foregoing clauses of this section or for securing the lawful exercise or discharge of any power or duty vesting in or imposed upon any municipal authority, officer or servant:
