Section 383 in The City of Nagpur Corporation Act, 1948
383. Power of [Commissioner] to institute legal proceedings and obtain legal advice. - The [Commissioner] may on behalf of the Corporation -
(a)institute, defend or withdraw from legal proceedings under this Act, or under any rule or by-law made thereunder or any other enactment for the time being in force;(b)compound any offence under this Act or under any rule or by-law made thereunder;(c)admit, compromise or withdraw any claim made under this Act or under any rule or by-law made thereunder, or under any other enactment for the time being in force; and(d)obtain such legal advice and assistance as he may from time to time think it necessary or expedient to obtain, for any of the purposes referred to 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 the Corporation, the [Standing Committee] or any municipal officer or servant:Provided that the [Commissioner] shall not admit, compromise or withdraw any claim in a suit in which the whole amount claimed exceeds five hundred rupees without the previous sanction of the [Standing Committee], or where the total amount claimed exceeds two thousand rupees, without the previous sanction of [the Corporation].
