Section 131(1) in The M.P. Land Revenue Code, 1959
(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.
