Section 12 in Manipur Conservation of Paddy Land and Wetland Act, 2014
12. Refusal of licence by the local authority.
- Notwithstanding anything contained in the Manipur Panchayati Raj Act, 1994 (Act no. 26 of 1994), or in the Manipur Municipalities Act, 1994 (Act no. 43 of 1994), no local authority shall grant any licence or permit under the said Act for carrying out any activity or construction in a paddy land, converted or reclaimed in contravention of the provisions of this Act.
