- In this Act, unless the context otherwise requires-(a)"approved institution" means a hospital or a medical of teaching institution approved by the State Government for all or any of the purposes of this Act ;(b)"Authorised Officer" means an officer appointed by the State Government under Section 4;(c)"near relative" means any of the following relatives of the deceased, namely, 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 the deceased or with any of the aforesaid relatives.Explanation - The expressions "lineal consanguinity" and "collateral consanguinity" shall have the same meanings as assigned to them respectively in Sections 25 and 26 of the Indian Succession Act, 1925.(d)"Prescribed" means prescribed by Rules made under this Act;(e)"Unclaimed body" means the body of a deceased person who has no near relatives or whose body has not been claimed by any of the near relatives within such time as may be prescribed
