Report No. 81
Chapter 5
Other Rights, Including Adoption
5.1. Section 5.-
Having dealt with the disabilities which should arise or continue on re-marriage, the Act of 1856, in section 5, saves certain rights, in these terms:-
"5. Saving of rights of widow marrying, except as provided in sections 2 to 4. Except as in three preceding sections is provided, a widow shall not by reason of her re-marriage forfeit any property or any right to which she would otherwise be entitled; and every widow who has re-married shall have the same rights of inheritance as she would have had, had such marriage been her first marriage."
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