Section 145(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)Whenever a [Chief Judicial Magistrate, or any other Judicial Magistrate of the first class] [Substituted by Act XL of 1966.] is satisfied from a police report or other information that a dispute likely to cause a breach of the peace exists concerning any land or water or the boundaries thereof, within the local limits of his jurisdiction, 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 pleader, within a time to be fixed by such Magistrate, and to put in written statements of their respective claims as respects the fact of actual possession of the subject of dispute [and further requiring them to put in such documents, or to adduce, by putting in affidavits, the evidence of such persons, as they rely upon in support of such claims] [Substituted by Act XLII of 1956.] :[Provided that where the dispute likely to cause a breach of peace concerns any land as defined in the [Jammu and Kashmir Agrarian Reforms Act, 1976] [Inserted by Act II of 1974.] the powers under this section shall be exercisable only by the District Magistrate or an Executive Magistrate of the first class],
