Section 398(i) in Chennai City Municipal Corporation Act, 1919
(i)with the approval of the [standing committee] [Substituted for 'central committee' by Tamil Nadu Act 22 of 1971.] institute and prosecute any suit or withdraw from or compromise any suit or claim, other than a claim of the description specified in clause (f), which has been instituted or made in the name of the corporation or of the commissioner;
