vicinage

noun | \ ˈvis-ᵊn-ij \ | vic·i·nage

1. a : the district in which a crime takes place and from which the accused is entitled to have an impartial jury selected as required by the Sixth Amendment to the U.S. Constitution

   b : the neighborhood in which one is obligated not to cause material injury to others (as by a nuisance) in the free exercise of rights of ownership in immovable property these obligations of vicinage are legal servitudes imposed on the owner of property —Rodrigue v. Copeland, 475 So. 2d 1071 (1985)