Authored By: Boitumelo Makhubu
University of Fort Hare
In South Africa, traditional marriages—known as customary marriages—are legally recognized.1 But many of these marriages are not registered with the government. This causes problems, especially when someone dies and people argue about who should get their things. The article looks at how the law, court decisions, and community practices deal with this issue. It says registration rules should be followed more strictly and suggests changes to protect spouses in customary marriages, so they are treated fairly like those in civil marriages.
Introduction
South Africa’s diverse cultural landscape includes numerous customary practices, among which customary marriages remain prevalent, particularly in rural areas.2 These marriages, rooted in tradition and communal practices, were granted legal recognition through the Recognition of Customary Marriages Act.3 While this legislation marks a progressive step, a critical challenge persists: the lack of formal registration of such marriages.
This gap has led to legal uncertainty, especially in inheritance disputes where surviving spouses or children are denied claims due to the absence of official marriage records. In contrast, civil marriages enjoy automatic recognition and easier enforcement of spousal rights. The disparity creates vulnerability for those in unregistered customary unions.4
This article argues for policy and legal reforms aimed at treating customary and civil marriages equally, particularly by ensuring registration is mandatory and accessible. It explores the implications of non-registration on inheritance, analyses current laws and court rulings, and suggests reforms to protect vulnerable parties in customary marriages.
Research Methodology
This article adopts a doctrinal legal research approach, examining statutes such as the Recognition of Customary Marriages Act, the Intestate Succession Act, and relevant case law including MM v MN and Another 2013 (4) SA 415 (CC) and Ramuhovhi and Khashane v Minister of Home Affairs and Others 2024 (5) SA 242 (GP). Academic journals, government reports, and media sources are also reviewed to support the analysis and provide real-world context.
Main Body
Legal Framework
The Recognition of Customary Marriages Act was introduced to give legal recognition to marriages conducted under African customary law. According to this Act, any customary marriage entered after 15 November 2000 must be registered within three months at the Department of Home Affairs. This registration process helps create an official record of the marriage.5
However, it is important to understand that failing to register the marriage does not make it invalid. As long as the marriage was properly negotiated, celebrated, or concluded according to the customs of the parties involved, it is still considered legally valid, as stated in Section 2 of the RCMA, which emphasizes that registration is a formality, not a requirement for validity.6
This approach is respectful of cultural practices and traditions, but it also creates legal uncertainty. One of the biggest challenges arises when someone needs to prove the existence of a customary marriage, especially after the death of a spouse. These situations often become complicated during inheritance disputes, where the surviving spouse may struggle to show that the marriage was valid.7
Under the Intestate Succession Act 81 of 1987, spouses in valid marriages—including customary marriages—are entitled to inherit from each other if one dies without a will. But if the marriage was not registered, it can be very difficult to prove its validity in court. As a result, surviving spouses may be left vulnerable and excluded from inheriting, even if they were genuinely married under customary law.8
Judicial Interpretation
In the case of MM v MN and Another, the Constitutional Court ruled that for a second customary marriage to be legally valid, it must meet both the requirements of customary law and the statutory provisions outlined in the Recognition of Customary Marriages Act. The Court found that because the second marriage had not been properly registered and did not follow the correct procedures, it could not be considered valid under South African law.9
In Khashane v Minister of Home Affairs and Others 2024 (5) SA 242 (GP), the applicant sought a court order that included, among other things, condonation for the late registration of her customary marriage under section 4 of the Recognition of Customary Marriages Act (RCMA). The relationship began in 1990 when the deceased expressed his intention to marry her. Lobola negotiations followed, and by 1993, she was formally received into his family as a daughter-in law. Both the applicant and the deceased’s sister affirmed these events through sworn affidavits.
The applicant explained that she had been unaware of the legal requirement to register the marriage and had therefore never done so. The RCMA mandates that all customary marriages predating its enactment in 1998 must be registered, and it outlines procedures and timeframes for doing so. However, section 4(9) of the Act clarifies that failure to register a customary marriage does not render it invalid.
Following her husband’s death, the applicant approached the Master of the High Court to register the deceased’s estate and be appointed executor. The Master declined, citing the absence of marriage registration and arguing that the RCMA does not allow for posthumous registration. The matter was referred to the Department of Home Affairs, which also refused to register the marriage. Notably, neither the Master nor Home Affairs contested any of the applicant’s factual claims in her application.10
These cases affirm the legal validity of customary marriages under South African law, yet they also expose the real-world challenges that arise when such unions lack formal registration— particularly in matters of succession, where surviving spouses often struggle to assert their rights without official documentation.
Critical Analysis
While the Recognition of Customary Marriages Act (RCMA) was enacted with the intention of bridging the gap between customary and civil marriage systems, its implementation has revealed significant flaws. One of the most pressing issues stems from the Act’s allowance for unregistered marriages, which has led to a range of legal and practical complications. Firstly, it has created substantial evidentiary challenges when individuals attempt to assert spousal rights, particularly in succession and maintenance claims. Secondly, the absence of formal documentation has opened the door for fraudulent denial of marriage by family members or heirs, thereby undermining the rights of surviving spouses. Thirdly, this legal ambiguity has disproportionately affected women and rural communities, who often face limited access to legal resources and institutional support.
In addition to these substantive issues, the registration system itself remains severely under utilized. This under-utilization can be attributed to several factors, including a general lack of public awareness about the importance and process of registration, persistent administrative inefficiencies within the Department of Home Affairs, and a cultural reluctance among some communities to engage with formal state institutions. These barriers collectively hinder the effectiveness of the RCMA and perpetuate legal uncertainty for those in customary unions.
By contrast, civil marriages are automatically registered upon solemnization, which ensures their unambiguous legal recognition and protection. This stark disparity between the treatment of civil and customary marriages results in unequal protection under the law, thereby undermining the constitutional principles of equality and human dignity that the RCMA was meant to uphold.
A comparative analysis of countries such as Ghana and Nigeria reveals that while they face similar challenges in integrating customary marriage practices into formal legal systems, they have made more concerted efforts to address these issues. Both countries have launched more robust public education campaigns and have taken steps to better integrate customary practices into their formal legal frameworks. These initiatives offer valuable lessons for South Africa as it seeks to strengthen the legal recognition and protection of customary marriages.11
Recent Developments
In 2019, the South African Law Reform Commission published a comprehensive report recommending reforms aimed at modernizing the legal framework governing customary marriages. Among its key proposals was the introduction of mandatory and more accessible registration procedures, intended to strengthen legal certainty and protect spousal rights.
Following this, the Department of Home Affairs initiated several outreach programs designed to raise public awareness about the importance of registering customary marriages. These efforts have been particularly targeted at rural communities, where access to legal information and services remains limited. Despite these initiatives, no legislative amendments have yet been enacted to make registration a prerequisite for asserting spousal rights—especially in cases of intestate succession, where the absence of formal documentation continues to disadvantage surviving spouses.
Meanwhile, there has been a noticeable increase in media coverage of cases involving women who have been denied inheritance due to the non-registration of their customary marriages. These stories have sparked widespread public debate and intensified calls for reform, highlighting the urgent need to reconcile customary practices with constitutional protections and ensure equitable treatment under the law.12
Suggestions / Way Forward
Registration of customary marriages should become a legal requirement, to be completed within a clearly defined timeframe. If parties fail to register the marriage without a valid reason, their ability to assert legal claims—such as inheritance or maintenance—should be limited. This would encourage compliance while still allowing for exceptions in justified cases.
The registration process should be made more accessible and user-friendly. This could be achieved by introducing mobile registration units that travel to remote areas, as well as digital platforms that allow for online registration. These innovations would help overcome logistical barriers, particularly in rural communities.
Courts should be granted the authority to presume the existence of a customary marriage based on credible evidence. Such evidence may include witness testimony, proof of traditional ceremonies, or patterns of cohabitation and shared responsibilities. This mechanism would protect spouses who face difficulties in formalizing their unions due to administrative or cultural constraints.
A coordinated effort involving government departments, civil society organizations, and traditional leaders should be launched to educate communities about the importance of registering customary marriages. These campaigns should highlight how registration affects inheritance rights, access to legal remedies, and overall recognition of marital status.
The Intestate Succession Act should be amended to explicitly include spouses in unregistered customary marriages, provided there is sufficient evidence that the union was valid under customary law. This reform would close the gap between marriage recognition and inheritance rights, ensuring that surviving spouses are not unfairly excluded from succession claims.
Conclusion
The continued non-registration of customary marriages in South Africa has far-reaching legal consequences, particularly in matters of inheritance and spousal recognition. While the Recognition of Customary Marriages Act affirms the validity of these unions, the absence of formal documentation often results in the denial of fundamental rights and persistent legal uncertainty.
To truly uphold the constitutional principles of equality and dignity, the legal system must evolve to treat customary and civil marriages with equal respect—not merely in legislative intent, but in practical application. Reforms that mandate registration, streamline the process, and raise public awareness are essential to closing this gap. Such measures will not only prevent injustice but also safeguard cultural traditions within a framework of legal certainty and human rights.
Bibliography
- Recognition of Customary Marriages Act 120 of 1998
- Intestate Succession Act 81 of 1987
- MM v MN and Another 2013 (4) SA 415 (CC)
- Khashane v Minister of Home Affairs and Others 2024 (5) SA 242 (GP) 5. South African Law Reform Commission, Project 138: The Practice of Ukuthwala (2019) 6. Department of Home Affairs Official Website
- Mothokoa, L. (2020). “Customary Marriages and Legal Recognition in South Africa.” South African Journal of Law and Society
- News24 (2022). “Widow Denied Inheritance After Customary Marriage Dispute.” 9. African Customary Law in South – I. P. Maithufi-1
1Recognition of Customary Marriages Act 120 of 1998
2African Customary Law in South – I. P. Maithufi-1
3 Section 2 Recognition of Customary Marriages Act 120 of 1998
4 Marriage Act 25 of 1961
5 Recognition of Customary Marriages Act 120 of 1998
6 Section 2 of the RCMA
7 Department of Home Affairs Official Website
8Intestate Succession Act 81 of 1987
9 MM v MN and Another 2013 (4) SA 415 (CC)
10 Khashane v Minister of Home Affairs and Others 2024 (5) SA 242 (GP)
11 Mothokoa, L. (2020). “Customary Marriages and Legal Recognition in South Africa.” South African Journal of Law and Society
12 South African Law Reform Commission, Project 138: The Practice of Ukuthwala (2019)





