The Kazis Act, 1880

Act No. 12 of 1880

[9th July, 1880.]

An Act for the appointment of persons to the Office of Kazi.

WHEREAS by the preamble to Act No. 11 of 18642 (An Act of repeal the law relating to the offices of Hindu and Muhammadan Law officers and to the offices of Kazi-ul-Kuzaat and of Kazi, and to abolish the former offices) it was (among other things) declared that it was (among other things) declared that it was inexpedient that the appointment of Kazi-ul-Kuzaat, or of City, Town or Pargana Kazis should be made by the Government, and by the same Act the enactments relating to the appointment by the Government of the said officers were repealed; and whereas by the usage of the Muhammadan community in some parts of 3[India] the presence of Kazis appointed by the Government is required at the celebration of marriages and the performance of certain other rites and ceremonies, and it is therefore expedient that the Government should again be empowered to appoint persons to the office of Kazi; It is hereby enacted as follows:-