Section 3(1) in Tamil Nadu Kidneys (Authority for use for Therapeutic Purposes) Act, 1987
(1)If any person had, either in writing or orally in the presence of two or more witnesses (at least one of whom is a near relative of such person) unequivocally authorised, at any time before his death, the use of his kidneys, after his- death, for therapeutic purposes (such person being hereafter in this sub-section referred to as the donor), the person lawfully in possession of the dead body of the donor shall, unless he has in his possession sufficient evidence to be produced before the registered medical practitioners to the effect that the donor had subsequently revoked the authorisation aforesaid, grant to a registered medical practitioner all reasonable facilities for the removal for therapeutic purpose, of the kidneys from the dead body of the donor.
