Section 5 in Telangana (Application of Central Acts) Act, 1952
5. Rights to dower not to be affected. - Nothing contained in this Act shall affect any right which a married woman may have under Muslim Law to her dower or any part thereof on the dissolutIon of her marriage.
Annexure - EThe Hindu Married Women's Right to Separate Residence and Maintenance Act, 1946 (XIX of 1946) as modified by the aforesaid Schedule.An Act to give Hindu married women a right to separate residence and maintenance under certain circumstances.Whereas it is expedient to provide for the right to separate residence and maintenance under certain circumstances in the case of Hindu married women;It is hereby enacted as follows:-
