Section 20(2) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(2)The appeal under sub-section (1) shall be preferred within three months from the date of the receipt by the appellant of the decision appealed against:Provided that the appellate authority may, in its discretion, allow further time not exceeding three months for preferring any such appeal, if it is satisfied that the appellant had sufficient cause for not preferring the appeal in time.
