Section 2 in The Bombay Hereditary Offices (Amendment) Act, 1886
2. Female members to be postponed.
- Every female member of a watan family other than the widow [mother or paternal grand-mother] [These words were inserted by Bombay 10 of 1923, Section 2.] of the last male owner, and every person claiming through a female, shall be postponed in the order of succession to any watan, or part thereof, or interest therein, developing by inheritance after the date when this Act comes into force to every male member of the family qualified to inherit such watan, or part thereof, or interest therein.Widow's interest. - The interest of a widow [mother or paternal grand-mother] [These words were inserted by Bombay 10 of 1923, Section 2.] in any watan or part thereof shall be for the term of her life or until her marriage only.[3 to 16. * * *] [Amendments made by Section 1 and Section 3 to 16 have been incorporated in Bombay 3 of 1874.]
