Section 3(2) in Tamil Nadu Corneal Grafting Act, 1960
(2)Without prejudice to sub-section (1), the party lawfully in possession of the body of a deceased person may authorize the removal of the eye or eyes from the body for the purposes aforesaid, unless that party has reason to believe-(a)that the deceased has expressed an objection to his eye or eyes being so dealt with after his death, and had not withdrawn it: or(b)that the surviving spouse or any near relative of the deceased objects to the eye or eyes of the deceased being so dealt with.
