Fugitive Slave Acts

Law
  1. statutes passed by Congress in 1793 and 1850 (and repealed in 1864) that provided for the seizure and return of runaway slaves who escaped from one state into another or into a federal territory. The 1793 law enforced Article IV, Section 2, of the U.S. Constitution in authorizing any federal district judge or circuit court judge, or any state magistrate, to decide finally and without a jury trial the status of an alleged fugitive slave. For some time after the beginning of the American Civil War, the Fugitive Slave Acts were considered to still hold in the case of blacks fleeing from masters in border states that were loyal to the Union government. It was not until June 28, 1864, that the Acts were repealed.