Section 2(2) in Tamil Nadu Corneal Grafting Act, 1960
(2)"near relative" means any of the following relatives of the deceased, namely, a wife, husband parent, son, daughter, brother or sister and includes, any other person who is related to the deceased (i) by lineal consanguinity within three degrees or by collateral consanguinity within six degrees, or (ii) by marriage with any of the relatives aforesaid.Explanation. - The expressions "lineal consanguinity" and "collateral consanguinity" shall have the meanings assigned to them in the Indian Succession Act, 1925 (Central Act XXXIX of 1925), and degrees of relationship shall be computed in the manner laid down in that Act.
