Report No. 81
2.5. Section 2-Maintenance, intestate succession and testate succession.-
Next, turning to section 2 of the Act of 1856, it is as follows:-
"2. All rights and interests which any widow may have in her deceased
husband's property by way of maintenance, or by inheritance to her husband or to his lineal successors, or by virtue of any will or testamentary disposition conferring upon her, without express permission to re-marry, only a limited interest in such property, with no power of alienating the same, shall upon her re-marriage cease and determine as if she had then died; and the next heirs of her deceased husband, or other persons entitled to the property on her death, shall thereupon succeed to the same".
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