(1)Where before or after the commencement of this Code, two or more co-widows inherit the interest of a male tenure-holder, and any one of them dies or remarries after such commencement without leaving any heir entitled to succeed in accordance with Section 108, the interest of such co-widow shall pass by survivor-ship to the surviving widow, and where there are two or more surviving co-widows, then to the surviving co-widows in equal shares.
