Section 11(4) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972
(4)(i)Where the address of any practitioner is not known or is found to be incorrect, the Registrar shall write to the practitioner at his last known address and ask him to furnish his correct address. The Registrar may also make other endeavours to ascertain the correct address.(ii)If no information regarding the correct address is received from the practitioner or from any other authentic source, the words "Address unknown" shall be entered in the address column of the registers against the name of the practitioner.(iii)Where authentic information is available that a practitioner is dead, the Registrar strike off his name from the register.
