Section 133(1) in The M.P. Land Revenue Code, 1959
(1)If a Tahsildar finds that any encroachment or obstruction impedes the tree use of a recognised road or path including those roads and paths recorded in the village Wajib-ul-arz or common land of a village or impedes the road or water course or source of water or drainage of water which has been the subject of a decision under section 131, he may order the person responsible for such encroachment or obstacle to remove it.
