Section 19(1) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(1)The council may, if it deems fit and after giving due notice to the person concerned and inquiring into his objections, if any, order that any entry in the relevant register, which shall be proved to the satisfaction of the council to have been fraudulently or incorrectly made or brought about, be cancelled or amended.
