Section 4 in The Hindu Widows' Remarriage Act, 1856
4. Nothing in this Act to render any childless widow capable of inheriting
.Nothing in this Act contained shall be construed to render any widow who, at the time of the death of any person leaving any property, is a childless widow, capable of inheriting the whole or any share of such property, if before the passing of this Act, she would have been incapable of inheriting the same by reason of her being a childless widow.
