Section 242(1) in The M.P. Land Revenue Code, 1959
(1)As soon as may be after this Code comes into force, the [Sub-Divisional Officer] [Substituted by M.P. Act No. 24 of 1961 (w.e.f. 23-6-1961).] shall, in the prescribed manner, ascertain and record the customs in each village in regard to-(a)the right to irrigation or right of way of other easement;(b)the right to fishing;in any land or water not belonging to or controlled or managed by the State Government or a local authority and such record shall be known as the Wajib-ul-arz of the village.
