Section 3(6) in Tamil Nadu Corneal Grafting Act, 1960
(6)In the case of a body lying in a hospital, prison, nursing home or institution, and not claimed by any of the near relatives of the deceased within such lime as may be prescribed, an authority under this Act may be given by the person having the control and management of the hospital, prison, nursing home or institution of by any person designated by the first mentioned person in that behalf.
