Report No. 81
4.5. Re-marriage allowed by custom.-
Even in a caste in which widow re-marriage is allowed by custom, a childless widowed daughter of a child-bearing age is not entitled in the Bengal school to succeed to her father's property along with the married daughter having a son, in the absence of any proof of custom entitling her to succeed under such circumstances1.
1. Binodini v. Sustha, 1920 ILR 48 Cal 300 (302).
Back
