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[Cites 0, Cited by 0] [Section 491] [Entire Act]

State of Tamilnadu - Subsection

Section 491(h) in The Madurai City Municipal Corporation Act, 1971

(h)with the approval of the standing committee compromise any claim, suit or other legal proceeding brought against the corporation or against any municipal authority, officer or servant, in respect of anything done or omitted to be done as aforesaid;