Section 2 in Telangana Hindu Widows' Marriage Act, 1347 F
2. Re-marriage of Hindu widow and her issue's rights of inheritance.
- Notwithstanding an interpretation of the Hindu Law or the existence of any custom to the contrary, every Hindu widow, may re-marry any Hindu whom she could have married in accordance with the provisions of the Hindu Law if that were her first marriage. Such re-marriage shall not be deemed invalid and the issues born of her shall have the same rights of inheritance as could be enjoyed by the Punar Bhava Putra under the Hindu Law.
