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State of Madhya Pradesh - Section
Section 132 in The M.P. Land Revenue Code, 1959
132. [ [Deleted by M.P. Act No. 23 of 2018]
***]| 132. [ Penalty for obstruction of way, etc. [Substituted by M.P. Act No. 15 of 1980 (w.e.f. 24-10-1980).]- Any person who encroaches upon, or causes any obstruction to the use of a recognised road, path or common land of a village including those roads and paths recorded in the village Wajib-ul-arz or who disobeys the decision of a Tahsildar passed under Section 131, shall be liable, under the written order of a Tahsildar stating the facts and circumstances of the case, to a penalty which may extend to one thousand rupees.] |