Authored By: Gontse Michelle Nchabeleng
University of Johannesburg
Abstract
Customary law has for many years been an integral part of the daily lives of millions of South Africans, and has influenced familial relationships, succession, and cultural identities. Customary law is recognized as a valid and independent source of law in the South African Constitution1, provided it adheres with the principles and values set out in the Constitution and the Bill of Rights. However, when customary practices and constitutional values, such as gender equality and human dignity, do not align, it often creates challenges in the legal landscape. Courts have been progressively trying to create a balance between the two, which has been demonstrated by Landmark cases such as Bhe v Magistrate, Khayelitsha2, Shilubana v Nwamitwa3, and Gumede v President of the Republic of South Africa4. This article provides a critical analysis of the constitutional, statutory, and judicial interpretation of customary law, as well challenges, and recent changes affecting customary law, in order to determine whether there can be a balanced coexistence without undermining both cultural and constitutional values.
Introduction
The constitutional democracy of South Africa is based on the principle of diversity and a commitment to human rights. The Constitution is the supreme law of the Republic and any law inconsistent with the constitution is invalid in accordance with section 2.5 Yet, it simultaneously recognises customary law as a valid source of law. It protects the rights of individuals to religious, cultural and languistic freedom, while ensuring that the rights are not exercised in a way that violates the Constitution.6 Sections 211 and 212 respectively highlight the constitutional protection and respect of the rich and diverse culture of traditional leadership and customary law while ensuring that the customs do not violate constitutional principles. This allows traditional leaders to continue to play important roles in their communities, in terms of their own customs and laws, but also in accordance to the Constitution7. The requirement that all laws adhere to Constitutional principles has often been ignored in discussions on interpreting and applying customary law and traditions, which has led to conflicts between current systems of law and customary practices. The tension has especially been visible in areas like marriage, children’s rights, and inheritance, where traditional practices may contravene with the constitutional values of equality and non-discrimination8. These conflicts therefore, create a need for a careful balancing act, as courts and legislators attempt to create a balance between upholding Constitutional values and acknowledging the significance of traditional practices. This therefore, creates a need for legal expertise together with an extensive understanding of how these customary laws operate, ensuring that both constitutional and traditional values are upheld in a manner that encourages social cohesion and justice9.
In Bhe v Magistrate, Khayelitsha,10 the Constitutional Court ruled against male primogeniture in succession, Acknowledged the power of communities to develop their customs to adhere to constitutional principles In Shilubana v Nwamitwa,11 and declared discriminatory provisions of the Recognition of Customary Marriages Act unconstitutional In Gumede v President of the Republic of South Africa,12supporting women’s equal rights in customary marriages. These rulings, which are further discussed below, demonstrate a possible coexistence between constitutional supremacy cultural respect.
Legal Framework
Both the recognition of customary law and the supremacy of constitutional values are entrenched in the Constitution. Constitutional supremacy is established in section 2, while section 211(3) requires courts to use applicable customary law, except where it contravenes with the Constitution.13 The Constitution allows traditional leaders to participate in customary matters through section 212(1) while sections 30 and 31 protect cultural rights but remain subject to Bill of Rights provisions.14 The constitutional provisions establish multiple legal systems while maintaining adherence with democratic values through their application.
The Recognition of Customary Marriages Act 120 of 1998 guarantees full recognition to customary marriages and that both spouses have equal status.15 After the judgment in the Bhe case, The Reform of Customary Law of Succession and Regulation of Related Matters Act 11 of 2009 was passed, and abolished the principle of male primogeniture for succession purposes, bringing customary succession in with the Intestate Succession Act 81 of 1987.16 The Traditional and Khoi-San Leadership Act 3 of 2019 regulates traditional authority, and requires adherence to constitutional values.17 These statutes work together in creating a legal system that both acknowledges and regulates customary law within the boundaries of the constitution.
Judicial Interpretation
The Courts play a significant role in the interpretation of customary law and ensuring its adherence to constitutional principles. In terms of section 211(3) of the constitution, courts are obligated to apply customary, subject to constitutional values and other applicable statutes18. Section 39 of the South African constitution states:
“(1) When interpreting the Bill of Rights, a court, tribunal or forum –
(a) must promote the values that underlie an open and democratic society based on human dignity, equality and freedom;
(b) must consider international law; and
(c) may consider foreign law.
(2) When interpreting any legislation, and when developing the common law or customary law, every court, tribunal or forum must promote the spirit, purport and objects of the Bill of Rights.
(3) The Bill of Rights does not deny the existence of any other rights or freedoms that are recognized or conferred by common law, customary law or legislation, to the extent that they are consistent with the Bill.”19
The Constitutional Court has been central in shaping the balance between culture and constitutionalism. In Bhe v Magistrate, Khayelitsha, it invalidated male primogeniture, holding it inconsistent with equality and dignity, and temporarily applied the Intestate Succession Act until legislative reform. The court held that women being excluded from inheritance on the basis of gender directly violated section 9(3) of the constitution, and argued that it was a form of discrimination that entrenched upon past patterns of inequality, reinforcing old patriarchal notions that infringe upon women’s constitutional rights of dignity20. The court further held that the primogeniture principle was an infringement of women’s right to human dignity, as entrenched in section 10 of the Constitution. It gave the implication that women were unfit and incompetent to become property owners and administers. The court further held that the principle also subjected women to a minority status, ultimately placing them under the control of male heirs, simply due to their gender. Under these patriarchal conditions, women were stripped of their rights to be owners and controllers of property21.
In Shilubana v Nwamitwa, the court placed emphasis on the importance of respecting communities’ rights that observed customary law systems for the development of their law, which was held to be one of the factors courts had to consider. The court held that section 211 of the constitution also gave traditional authorities the right to develop their own laws, recognizing customary law as a system that is constantly evolving22.
The court further stated that courts had to be cognizant of the fact like any other law, customary law regulated the lives of people, that there had be a balance between the need for flexibility and supporting development, against the values of legal certainty, respect for vested rights, and the protection of constitutional rights”.23
“…where there is a dispute over the legal position under customary law, a court must consider both the traditions and the present practice of the community. If development happens within the community, the court must strive to recognize and give effect to that development, to the extent consistent with adequately upholding the protection of rights”24.
The case of Gumede v President of the Republic of South Africa dealt with an unfair discrimination claim on the basis of gender and race with regards to women who had been married in terms of customary law, with a main focus on women owning, accessing and controlling family properties. The issue was whether certain provisions of the Recognition of Customary Marriages Act25, which governed the proprietary consequences of customary marriages, were unconstitutional and discriminatory on grounds of gender, particularly section 7(1) of the Act which provides that “the proprietary consequences of a customary marriage entered into before the commencement of the Recognition Act continue to be governed by customary law”.
This particular clause had the effect of stripping women of the right to claim family property upon the dissolution of a customary marriage, due to provincial legislation that governed provincial customary laws in which the spouses in this case resided, particularly the KwaZulu Act and Natal Code, which recognized husbands as the family heads and owners to all family properties, with full discretion on the use of the property. Which ultimately meant that wives in customary marriages would not have any claims to the family property at the end of the marriage26.
The court held that the relevant provisions of the RCMA were clearly discriminatory on the ground of gender, stating that “Only women in a customary marriage are subject to these unequal proprietary consequences”27. The discrimination was therefore held to be unfair by the court. The court ultimately ruled sections 7(1) & (2) if the RCMA; section 20 of the KwaZulu Act and section 22 of the Natal Code invalid as they were unfairly discriminatory on the basis of gender and inequality.28
Other significant cases include Alexkor Ltd v Richtersveld Community29, which recognized communal land rights,¹⁶ and Mayelane v Ngwenyama30, which held that the first wife’s consent is necessary for a valid polygynous marriage under Xitsonga law. These rulings demonstrate the judiciary’s effort to reconcile custom with constitutional rights.
Critical Analysis
Despite progress, the question still remains whether equality and other human rights in customary law have truly been advanced by transformative constitutionalism. One notable example is the customary practice of “ukuthwala” or forced marriage, where girls are forcibly taken to the young men’s homes, as a preliminary process of a customary marriage.31 However, this practice has in later years taken other dimensions, which included forcibly marrying girls as young as 12 years old to older men32, the girls being kidnapped and taken forcibly as wives by their own relatives, and traditional authorities not being made aware of the abductions.33
Another example is the customary practice of virginity testing, where unmarried women and girls, often between the ages of 7-26, have their hymens examined in order to determine whether they are intact. In some South African communities, these procedures are often carried out by older community women, and mostly practiced in traditional public ceremonies34.
These customary practices highlight how gender equality and non-discrimination remain a challenge, and how women and children continue to be disadvantaged by patriarchal norms perpetuated by some customary laws. The fact that only women are subjected to these practices clearly is clearly an infringement of their rights to equality and not to be discriminated against on grounds of gender, as entrenched in the constitution.35 Furthermore, these diverse customary practices and laws make creating a balance between acknowledging customary law and upholding constitutional values a necessary yet difficult task.
Recent Developments
Legislative and judicial developments continue to evolve. The Traditional and Khoi-San Leadership Act 3 of 2019 regulates traditional leadership and provides formal recognition of Khoi and San communities. The Alexkor case had communal land rights affirmed, recommended legislation like Communal Land Bill has been subject to criticism for centralizing authority in traditional leaders.36
The courts’ role in the development of customary marriages has also been evident, in Mayelane v Ngwenyama, the court upheld the rights of women to consent to polygynous marriages in terms of customary law. The court was of the view that the rights of the first wife to human dignity and equality were incompatible with letting her husband enter into a marriage with another woman37. The South African Law Reform Commission has emphasised participatory approaches to reform, warning that judicial intervention alone cannot resolve tensions between culture and rights.²⁰
Suggestions / Way Forward
To create a balance between customary law and the constitution, reforms have to reinforce participation by communities and incorporate constitutional values in practice. Priority should be given to Living customary law, while enabling communities to openly modify and develop their own laws and aid in ensuring adherence to constitutional principles38.
Customary laws and practices should be developed to support the advancement of gender equality and non-discrimination, especially on the part of women. The legislative and judicial frameworks, as well as customary laws must can be developed in order to foster peaceful coexistence in a manner that supports that fosters gender equality and equal access to justice for all, and overall, ensuring that customary laws adhere to constitutional principles.
A key principle that may aid in reconciling traditional African culture and human rights values of constitution is that of ‘Ubuntu’. It is a concept “translates into ‘humanness’ or ‘morality’ and emphasizes ‘respect for human dignity’ as well as social justice and fairness”.39
It has been suggested that courts could make provision for a “dynamic application and development of customary law.” However, without the courts playing a significant role in the development of customary law. Provincial and local governments could be encouraged by the courts to work in reconciling conflicting cultural values with the Constitution40. Traditional authorities, and not the courts, must therefore be responsible for the development of customary law in adherence to the constitution.41
However, traditional authorities should be subject to accountability. The actions and decisions of traditional leaders, especially those assuming administrative roles on behalf of local communities, should be subject to administrative review, which would ultimately be consistent with the constitution and reinforce accountability42.
Last but not least, another approach towards advancement would be training local/ traditional authorities and mediators in understanding customary and formal systems of law can improve the judiciary’s capabilities in addressing human rights issues in customary law43.
Conclusion
There can be a balance between Customary law and Constitutionalism. Cultural identity and human rights are both supported by Constitution, and are required to be reconciled in a democratic system. Court judgments such as Bhe, Shilubana, and Gumede highlight the advancement of this balance by the judicial system, whereas legislation such the RCMA and succession reforms offer statutory support. Nonetheless, discriminatory traditional practices, difficulties with enforcement, as well as traditional authority that gives rise to disputes highlight the weakness of this balance. The development of customary law is dependent on it being recognized as a living, growing system that is community driven and guided by the constitutional principles of equality, dignity, and accountability. Through the integration of human rights into customary practices and the assurance of participatory reform, South Africa’s constitutional vision of being united in diversity can be achieved. where cultural and democratic values support one another.
Reference(S):
Constitution:
- Constitution of the Republic of South Africa, 1996.
Case Law:
- Alexkor Ltd and Another v Richterveld Community and Others [2003] (5) SA 460 (CC).
- Mayelane v Ngwenyama 2013 (4) SA 415 (CC) .
- Bhe v Magistrate, Khayelitsha [2005] (1) SA 580 (CC).
- Gumede v President of the Republic of South Africa [2009] (3) SA 152 (CC). 5. Shilubana v Nwamitwa [2009] (2) SA 66 (CC).
- Mayelane v Ngwenyama [2013] (4) SA 415 (CC) para [71].
Legislation:
- Recognition of Customary Marriages Act 120 of 1998.
- Reform of Customary Law of Succession and Regulation of Related Matters Act 11 of 2009; Intestate Succession Act 81 of 1987.
- Traditional and Khoi-San Leadership Act 3 of 2019
Journal articles and online journals:
- Annika Classens and Catherine O’regan, ‘Editorial Citizenship and Accountability: Customary Law and Traditional Leadership Under South Africa’s Democratic Constitution’ [2021] JSAS 47(2) 155-172.
- B Mmusinyane, ‘The Role of Traditional Authorities in Developing Customary Laws in Accordance with the Constitution: Shilubana and Others v Namitwa 2008 (9) BCLR 914 CC’ [2009] PELJ 15 para available at https://www.saflii.org/za/journals/PER/2009/15.html accessed 13 September 2025.
- Ebenezer Durojaye, ‘The human rights implications of virgity testing in South Africa’ [2016] 16(4) IJDL 228-246, [1].
- Erin E. Goodsell, ‘Constitution, Custom, and Creed: Balancing Human Rights Concerns with Cultural and Religious Freedoms in Today’s South Africa’ [2007] 21(1) BYUJPL 111, [145] available at https://digitalcommons.law.byu.edu/cgi/viewcontent.cgi?params=/context/jpl/arti cle/1379/&path_info=21BYUJ.Pub.L.111_154.pdf accessed 13 September 2025. 5. Lizelle Ramaccio Calvino, ‘Balancing customary practices with constitutional principles: The best interest of the child in South African law’ (2024) 23(03) WJARR 1138-1147, [47].
- Lea Mwambene and Julia Sloth-Nielsen, ‘Benign accommodation? Ukuthwala, ‘forced marriage’ and the South African Children’s Act’ [2011] 11 AHRLJ [1]. 7. Noziwe Aletta Magagula, ‘Reform of customary law of succession with specific reference to gender equality’ [2019] [34] https://repository.up.ac.za/server/api/core/bitstreams/f95846cc-97c6-4409-a715- a3920e592500/content#page34
Other sources:
- Michael Clark and Nolundi Luwaya, Land and Accoutability Research Centre (Commissioned Report for High Level Panel on the Assessment of Key Legislation and the Acceleration of Fundamental Change, an initiative of the Parliament of South Africa) [13].
1 The Constitution of the Republic of South Africa, 1996.
2 Bhe v Magistrate, Khayelitsha [2005] (1) SA 580 (CC).
3 Shilubana v Nwamitwa [2009] (2) SA 66 (CC).
4 Gumede v President of the Republic of South Africa [2009] (3) SA 152 (CC).
5 Constitution of the Republic of South Africa, 1996 s 2.
6 Ibid ss 30 & 31.
7 Constitution of the Republic of South Africa, 1996, ss 211-212.
8 Constitution of the Republic of South Africa, 1996 ss 1&9.
9 Lizelle Ramaccio Calvino, ‘Balancing customary practices with constitutional principles: The best interest of the child in South African law’ (2024) 23(03) WJARR 1138 available at https://doi.org/10.30574/wjarr.2024.23.3.2737 accessed 11 September 2025.
10 Bhe v Magistrate, Khayelitsha [2005] (1) SA 580 (CC) paras [91–98].
11 Shilubana v Nwamitwa [2009] (2) SA 66 (CC) para [43].
12 Gumede v President of the Republic of South Africa [2009] (3) SA 152 (CC) paras [29–34].
13 Constitution of the Republic of South Africa, 1996, s 211(3).
14 ibid ss 30–31, 212(1).
15 Recognition of Customary Marriages Act 120 of 1998, s 6.
16 Reform of Customary Law of Succession and Regulation of Related Matters Act 11 of 2009; Intestate Succession Act 81 of 1987.
17 Traditional and Khoi-San Leadership Act 3 of 2019, s 4.
18 Noziwe Aletta Magagula, ‘Reform of customary law of succession with specific reference to gender equality’ [2019] [34] https://repository.up.ac.za/server/api/core/bitstreams/f95846cc-97c6-4409- a715-a3920e592500/content#page34.
19 Constitution of the Republican of South Africa, 1996, s 39.
20 Bhe v Magistrate, Khayelitsha [2005] (1) SA 580 (CC) para [91].
21 Bhe v Magistrate, Khayelitsha [2005] (1) SA 580 (CC) para [92].
22 Shilubana v Nwamitwa [2009] (2) SA 66 (CC) para [45].
23 Ibid para [47].
24 Ibid para [49].
25 Recognition of Customary Marriages Act 120 of 1998.
26 Gumede v President of the Republic of South Africa 2009 (3) SA 152 (CC) para [11].
27 Gumede v President of the Republic of South Africa [2009] (3) SA 152 (CC) para [34].
28 Ibid para [49].
29 Alexkor Ltd and Another v Richterveld Community and Others [2003] (5) SA 460 (CC).
30 Mayelane v Ngwenyama 2013 (4) SA 415 (CC) .
31 Lea Mwambene and Julia Sloth-Nielsen, ‘Benign accommodation? Ukuthwala, ‘forced marriage’ and the South African Children’s Act’ [2011] 11 AHRLJ [1].
32 See s12 of the Children’s Act 38 of 2005 which prohibits child marriages.
33 Ibid [2].
34 Ebenezer Durojaye, ‘The human rights implications of virgity testing in South Africa’ [2016] 16(4) IJDL 228-246, [1].
35 Ibid [10]
36 Michael Clark and Nolundi Luwaya, Land and Accoutability Research Centre (Commissioned Report for High Level Panel on the Assessment of Key Legislation and the Acceleration of Fundamental Change, an initiative of the Parliament of South Africa) [13]. https://www.parliament.gov.za/storage/app/media/Pages/2017/october/High_Level_Panel/Comm issioned_Report_land/Commisioned_Report_on_Tenure_Reform_LARC.pdf accessed 12 September 2025.
37 Mayelane v Ngwenyama [2013] (4) SA 415 (CC) para [71].
38 Erin E. Goodsell, ‘Constitution, Custom, and Creed: Balancing Human Rights Concerns with Cultural and Religious Freedoms in Today’s South Africa’ [2007] 21(1) BYUJPL 111, [145] available at https://digitalcommons.law.byu.edu/cgi/viewcontent.cgi?params=/context/jpl/article/1379/&path _info=21BYUJ.Pub.L.111_154.pdf accessed 13 September 2025.
39 Ibid [147].
40 Ibid [150].
41 B Mmusinyane, ‘The Role of Traditional Authorities in Developing Customary Laws in Accordance with the Constitution: Shilubana and Others v Namitwa 2008 (9) BCLR 914 CC’ [2009] PELJ 15 para [4.3.3] available at https://www.saflii.org/za/journals/PER/2009/15.html accessed 13 September 2025.
42 Annika Classens and Catherine O’regan, ‘Editorial Citizenship and Accountability: Customary Law and Traditional Leadership Under South Africa’s Democratic Constitution’ [2021] JSAS 47(2) 155- 172, [170].
43 Lizelle Ramaccio Calvino, ‘Balancing customary practices with constitutional principles: The best interest of the child in South African law’ (2024) 23(03) WJARR 1138-1147, [47].





