Section 166(1) in Bharatiya Nagarik Suraksha Sanhita, 2023
(1)Whenever an Executive Magistrate is satisfied from the report of a police officer or upon other information, that a dispute likely to cause a breach of the peace exists regarding any alleged right of user of any land or water within his local jurisdiction, whether such right be claimed as an easement or otherwise, he shall make an order in writing, stating the grounds of his being so satisfied and requiring the parties concerned in such dispute to attend his Court in person or by an advocate on a specified date and time and to put in written statements of their respective claims.Explanation.-For the purposes of this sub-section, the expression "land or water" has the meaning given to it in sub-section (2) of section 164.
