Section 6 in Telangana Hindu Widows' Marriage Act, 1347 F
6. Saving of rights of widow in other property.
- Except as is specified in section 5, no widow shall on account of re-marriage be deprived of any such property or lose any of her rights as may otherwise be vested in her; and every widow who re-marries shall have the same rights as regards inheritance in the property of her second husband as she would have had, if that were her first marriage.
