Section 3(2) in Maharashtra Kidney Transplantation Act, 1982
(2)Notwithstanding anything contained in sub-section (1), any person lawfully in possession of the body of a deceased person may authorise the removal of the kidneys from the body for the purposes aforesaid, unless that person has reason to believe,-(a)that the deceased has expressed an objection to his kidneys being so dealt with after his death, and had not withdrawn such objection; or(b)that a near relative of the deceased objects to the kidneys of the deceased being so dealt with, before such person authorises the removal of the kidneys.
