Section 4(3) in Manipur Conservation of Paddy Land and Wetland Act, 2014
(3)The Committee shall perform the following functions-(a)to prepare the data-bank with the details of the paddy land along with the survey numbers with the help of the map prepared on the basis of satellite pictures;(b)to make suggestions for framing detailed guidelines for the protection of the paddy land in the areas under the jurisdiction of the Committee;(c)to collect the details of the paddy land within the area of jurisdiction of the Committee, reclaimed in contravention of the provision of any law for the time being in force, before the date of commencement of this Act and to give the report to the Sub-Divisional Officer;(d)to perform such other functions, as may be entrusted by the Deputy Commissioner concerned from time to time.
