Section 3(2) in Tamil Nadu Kidneys (Authority for use for Therapeutic Purposes) Act, 1987
(2)Where no such authorisation as is referred to in sub-section (1) was made by any person before his death, but no objection was also expressed by such person to his kidneys being used after his death for therapeutic purposes, the person lawfully in possession of the body of the deceased person may, unless he has reasons to believe that any near relative of the deceased person has objection to the deceased person's kidneys being used for therapeutic purposes, authorise the removal of the kidneys of the deceased person for their use for therapeutic purposes.
