Central Government Act
Section 24 in The Hindu Succession Act, 1956
24. Certain windows re- marrying may not inherit as windows. Any heir who is related to an intestate as the widow of a pre- deceased son, the widow of a pre- deceased son of a pre- deceased son or the widow of a brother shall not be entitled to succeed to the property of the intestate as such widow, if on the date the succession opens, she has re- married.