Section 251 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
251. Rights of way and other private easement
(1) In the event of any holder of land, in actual enjoyment of a right of way or other easement or right, having, without his consent, been disturbed in such enjoyment otherwise than in due course of law, the Tehsildar may, on the application of the holder of land so disturbed and after making a summary inquiry into the fact of such enjoyment and disturbance, order the disturbance to be removed or stopped and the applicant-holder to be restored to such enjoyment, notwithstanding any other title that may be set up before the Tehsildar against such restoration.(2)No order passed under this section shall debar any person from establishing such right or easement as he may claim by a regular suit in a competent civil court.
