- The Chief Officer of a Municipality may,(a)Take, or withdraw from, proceedings against any person, who is charged with.(i)Any offence which affects or likely to affect any interest of the Municipality or the due administration of this Act; or(ii)Committing any nuisance whatsoever(b)Contest or compromise any appeal against assessment of any tax or rate,(c)Take, or withdraw from or compromise, proceedings for the recovery of expenses or compensation claimed to be due to the Municipality;(d)Withdraw or compromise any claim for a sum not exceeding one thousand rupees against any person,(e)Defend any suit or other legal proceeding brought against the Municipality or against any Municipal authority on any officer or employee of the Municipal in respect or anything done or omitted to done by the Municipality or such authority or officer or employee under this Act or the regulations made thereunder in the official capacity;(f)With the approval of the Municipality compromise any claim, suit or other legal proceedings brought against the Municipality or any municipal authority or any officer or employee of the Municipality in respect of anything done or omitted to be done as aforesaid;(g)Withdraw from or compromise any against any person in respect of a penalty payable under any contract entered into with such person by the Chief Officer on behalf of the Municipality;(h)Institute or prosecute any suit or other legal proceedings or with the approval of the Municipality, withdraw from or compromise any suit or claim, other than a claim referred to in clause (d), instituted or made, as the case may be, in the name of the Municipality or the Chief Officer, and(i)Obtain, for any of the purposes mentioned in the foregoing clauses of this section or for securing lawful exercise of discharge of any power this section or for securing lawful exercise of discharge of any power or duty vesting in or imposed upon any municipal authority or any officer or employee of the Municipality or standing committee, to obtain
