Section 3(1) in Tamil Nadu Corneal Grafting Act, 1960
(1)If any person, either in writing at any time or orally in the presence of turn or more persons during his last illness, has expressed an unequivocal request that his eye or eyes be used for therapeutic purposes after his death, the party lawfully in possession of his body after his death, may, unless the said party has reason to believe that the request was subsequently withdrawn, authorize the removal of the eye or eyes from the body for use for those purposes.
