Section 8(3) in Manipur Conservation of Paddy Land and Wetland Act, 2014
(3)The State Level Committee shall scrutinize each application recommended by the District Level Committee for reclamation of paddy land for public purpose and shall examine -in detail whether any alternate land, other than paddy land, is available in that area and the ecological changes that may occur due to such reclamation of paddy land and submit a report to the Government.
