(2)Power to issue injunction. - The said Court shall also, subject to the same provisions, have power within the said limits, [where any impediment referred to in subsection (1) is erected, or an attempt has been made to erect it, or] [These words, brackets and figures were inserted by Bombay 66 of 1954, Section 2 (2) (a).], when any person is otherwise than by due course of law disturbed or obstructed, or when an attempt has been made so to disturb or obstruct any person, in the possession of any lands or premises used for agriculture or grazing or trees, or crops or fisheries, or in the use of water from any well, tank, canal or water-course, whether natural or artificial used for agricultural purposes or in the use of roads or customary ways thereto to issue an injunction to the person [erecting or who has attempted to erect such impendment, or] [These words were inserted by Bombay 66 of 1954, Section 2 (2) (b).] causing or who has attempted to cause such disturbance or obstruction, requiring him to refrain [from erecting or attempting to erect any such impediment or] [These words were inserted by Bombay 66 of 1954, Section 2 (2) (a).], from causing or attempting to cause any further such disturbance or obstruction.
