Section 4(2) in Manipur Conservation of Paddy Land and Wetland Act, 2014
(2)The Committee shall have the following powers, namely -(a)to recommend to the District Level Committee for the reclamation of paddy land and wetland for public purpose or for construction of residential building for the owner of the paddy land:Provided that the Committee shall not recommend for reclamation of paddy land of more than 0.20 acre (0.08093 hectare) in a Panchayat area or 0.10 acre(0.04046 hectare) in a Municipal area,. as the case may be, for the construction of residential building for 'the owner of the paddy land;(b)to inspect the paddy land situated within the jurisdiction of the Committee to monitor whether the provisions of this Act are being complied with and to report to the Sub-Divisional Officer regarding violations, if any, of the provisions of this Act;(c)to consider the complaints received from the public regarding the allegations of violation of the provisions of this Act and to intervene in the issue to prevent such violation;(d)to examine the reason for keeping the paddy land fallow and to suggest remedial measures so as to persuade the holder of paddy land to use it for any intermediary crops.
