Section 3(2) in Telangana Transplantation of Human Organs Act, 1995
(2)If any donor had, in writing and in presence of two or more witnesses spouse if living, and in the presence of daughter or son or sister or brother in that order and in the presence of mother or father or sister or brother in the case of un-married persons unequivocally authorised at any time before his death, the removal of any human organ of his body, after his death, for therapeutic purposes, the person lawfully in possession of the dead body of the donor shall unless he has any reason to believe that the donor had subsequently revoked the authority aforesaid grant to a registered medical practitioner all reasonable facilities for the removal, for therapeutic purposes, of that human organ from the dead body of the donor.
