Section 351(f) in Tamil Nadu District Municipalities Act, 1920
(f)[ with the approval of the council, compromise any claim, suit or legal proceedings brought against the council or against any municipal authority, officer or servant, in respect of anything done Or omitted to be done as aforesaid; [Clause (c) was omitted and clauses (d) to (i) were relettered as clauses (e) to (h) by section 139 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).]
