Section 7(1) in Manipur Conservation of Paddy Land and Wetland Act, 2014
(1)Notwithstanding anything contained in section 3, the Government shall constitute for each District, a District Level Committee for considering the applications for conversion of paddy land for the construction of residential building to the owner of paddy land and for taking suitable decision:Provided that the District Level Committee shall not take any decision granting permission for the conversion of paddy land for the construction of residential building exceeding 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.
