131. [ Rights of way and other private easements. [Substituted by M.P. Act No. 23 of 2018]
(1)In the event of a dispute arising as to the route by which a cultivator shall have access to his fields or to the unoccupied lands or pasture lands of the village, otherwise than by the recognised roads, paths or common land, including those road and paths recorded in the village Wajib-ul-arz prepared under section 242 or as to the source from or course by which he may avail himself of water or as to the course by which he may drain water from his fields, a Tahsildar may, after local enquiry, decide, the matter with reference to the previous custom in each case and with due regard to the conveniences of all the parties concerned.(2)The Tahsildar may, at any stage of the enquiry, pass an interim order to grant immediate relief in respect of any matter under dispute in sub-section (1) if he is of the opinion that grant of such relief is necessary in the facts and circumstances of the case :Provided that such interim order shall stand vacated on the expiry of ninety days from the date of the order unless vacated earlier.]
