The Telangana Hindu Widows Marriage Act, 1347 Fasli.

THE TELANGANA HINDU WIDOWS’ MARRIAGE ACT, 1347 F. 
(ACT NO. I OF 1347 F.) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, commencement and extent. 
2. Re-marriage of Hindu widow and her issue’s rights 
of inheritance. 
3. Performance of ceremonies, etc., for re-marriage of 
widow. 
4. Widow under sixteen years of age not to re-marry. 
5. Extinction of rights of widow in property of 
deceased husband. 
6. Saving of rights of widow in other property. 
 
THE TELANGANA HINDU WIDOWS’ MARRIAGE ACT,  
1347 F.1 
 
ACT No. I of 1347 F. 
 
1. This Act may be called 2[the Telangana Hindu Widows’ 
Marriage Act, 1347 F ] and it shall come into force in the 
whole of the State of Telangana from the date of its 
publication in the Official Gazette. 
 
2. Notwithstanding an interpretation of the Hindu Law or 
the existence of any custom to the contrary, every Hindu 
widow, may re -marry any Hindu whom she could have 
married in accordance with the provisions of the Hindu Law 
if that were her first marriage. Such re -marriage shall not be 
deemed invalid and the issues born of her shall have the 
same rights of inheritance as could be enjoyed by the Punar 
Bhava Putra under the Hindu Law. 
 
3. The words used, ceremonies performed or stipulations 
made which are considered sufficient to constitute a valid 
marriage of an unmarried Hindu woman shall also be 
considered sufficient to constitute a marriage of a Hindu 
widow; and no such marriage shall be declared invalid on 
the ground that su ch words, ceremonies or stipulations do 
not apply to a widow. 
 
 But in a sect where such marriage is, according to 
custom, deemed to be consummated in any other manner 
                                                           
1. The Andhra Pradesh (Telangana Area) Hindu Widows Marriage Act, 
1347 F. in force as on 02.06.2014, has been adapted to the State of 
Telangana, under section 101 of the Andhra Pradesh Reorganisation 
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws 
(No.2) Order, 2016, issued in G.O.Ms.No.46, Law (F) Department, da ted 
01.06.2016. 
2. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 
Short title, 
commencement 
and extent. 
Re-marriage of 
Hindu widow and 
her issue’s rights 
of inheritance. 
Performance of 
ceremonies, etc., 
for re-marriage of 
widow. 
2  [Act No.I of 1347F] 
the provisions of this section shall have no effect on such 
custom. 
 
4. Notwithstanding anything contained in this Act, no 
widow under sixteen years of age shall re -marry, nor her 
guardian, if any, cause her to marry. 
 
 Explanation.- For purposes of this section a widow who 
has completed the sixteenth year of her age shall be 
deemed to be major. 
 
5. The re -marriage of a widow shall have the effect of 
extinguishing all the rights enjoyed by her in the property of 
the deceased husband as a widow under the provisions of 
the Hindu Law, and the other legal heirs shall inherit the 
property of her deceased husband as if she were dead ; but 
this shall have no effect where according to the custom of a 
sect the rights of a widow are not  extinguished on re -
marriage. 
 
6. Except as is specified in section 5, no widow shall on 
account of re-marriage be deprived of any such property or 
lose any of her rights as may otherwise be vested in her; 
and every widow who re -marries shall have the same rights 
as regards inheritance in the property of her second 
husband as she would have had, if that were her first 
marriage. 
 
* * * 
Extinction of rights 
of widow in 
property of 
deceased 
husband. 
Saving of rights of 
widow in other 
property. 
Widow under 
sixteen years of 
age not to re-
marry. 

‹ Prev All Telangana acts Next ›