canon law

noun
  1. : a body of religious law governing the conduct of members of a particular faith; especially : the codified church law of the Roman Catholic Church : the codified church law of the Roman Catholic Church

    Note: Common law has been influenced by canon law in the areas of marriage and inheritance. Roman Catholic canon law, like the civil law, has been modeled on ancient Roman law. The source for Roman Catholic canon law is the Code of Canon Law. The Rudder (Pedalion) is a source for Greek Orthodox canon law. Jewish canon law is contained in the Talmud.