Section 5 in The Hindu Widows' Remarriage Act, 1856
5. Saving of rights of widow marrying, except as provided in sections 2 to 4
.Except as in the three preceding sections is provided, a widow shall not, by reason of her remarriage forfeit any property or any right to which she would otherwise be entitled; and every widow who has remarried shall have the same rights of inheritance as she would have had, had such marriage been her first marriage.
