Section 5 in Telangana Hindu Widows' Marriage Act, 1347 F
5. Extinction of rights of widow in property of deceased husband.
- The re-marriage of a widow shall have the effect of extinguishing all the rights enjoyed by her in the property of the deceased husband as a widow under the provisions of the Hindu Law, and the other legal heirs shall inherit the property of her deceased husband as if she were dead; but this shall have no effect where according to the custom of a sect the rights of a widow are not extinguished on remarriage.
