Section 312(c) in The Chhattisgarh Municipalities Act, 1961
(c)obtain such legal advice and assistance as he may, from time to time, think it necessary or expedient to obtain for any purpose 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 Council, any of its committees or any Municipal officer or servant.
