Section 7(6) in Manipur Conservation of Paddy Land and Wetland Act, 2014
(6)Notwithstanding anything contained in sub-section (1), no application shall be considered by the District Level Committee unless the Local Level Monitoring Committee has recommended.that:(a)such reclamation shall not adversely affect the ecological condition and the agricultural activities in the adjoining paddy land;(b)the owner of the paddy land or his family does not own a suitable land for this purpose in the State;Explanation. - For the purpose of this clause, 'family' in relation to a person, means the person, the wife or husband, as the case may be, the minor sons, the unmarried or minor daughters;(c)the building to be constructed is for his own purpose; and(d)such paddy land is not surrounded by other paddy land.
