4. Nothing in Act to confer judicial or administrative powers; or to render the presence of Kazi necessary; or to prevent any one acting as Kazi.—
Nothing herein contained, and no appointment made hereunder, shall be deemed—(a)to confer any judicial or administrative powers on any Kazi or Naib Kazi appointed hereunder; or(b)to render the presence of a Kazi or Naib Kazi necessary at the celebration of any marriage or the performance of any rite or ceremony; or(c)to prevent any person discharging any of the functions of a Kazi.
