Section 3 in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
3. Establishment of Council.
(1)The Government shall, by notification, establish for the State of Tamil Nadu, a council to be called the Council of Homeopathy.(2)The council shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable, and to contract and shall, by its name, sue and be sued.
