Section 3(2) in The M.P. Kaneenika Upropan (Corneal Grafting) Adhiniyam, 1982
(2)Without prejudice to the provisions of sub-section (1) the person lawfully in possession of the body of a deceased person may authorise the removal of the eyes, from the dead body for therapeutic purposes, unless he has reason to believe :-(a)that the deceased persons has expressed before his death, an objection to his eyes being so dealt with after his death and had not withdrawn such objections; or(b)that a near relative of the deceased person has objections to the eyes of the deceased person being so dealt with except where the person before his death had expressed such intention as is specified in sub-section (1).
