Section 7 in Manipur Conservation of Paddy Land and Wetland Act, 2014
7. Constitution of District Level Committee.
(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.(2)The District Level Committee shalt consist of the Deputy Commissioner, District Agricultural Officer and three agricultural farmers from the district to be nominated by the Deputy Commissioner and the Deputy Commissioner shall be its Chairman and the District Agricultural Officer shall be its Convener.(3)The term of office of the nominated members shall be three years from the date they enter upon their offices. After the expiry of the term, they may continue in office till the succeeding members are nominated.(4)Nominated members may resign from the Committee at any time by writing under his hand to the Deputy Commissioner.(5)The District Level Committee shall take decision on the recommendation of the Local Level Monitoring Committee made available to it within one month.(6)Notwithstanding anything contained in sub-section (1), no application shall be considered by the District Level Committee unless the Local Level Monitoring Committee has recommended.that:(a)such reclamation shall not adversely affect the ecological condition and the agricultural activities in the adjoining paddy land;(b)the owner of the paddy land or his family does not own a suitable land for this purpose in the State;Explanation. - For the purpose of this clause, 'family' in relation to a person, means the person, the wife or husband, as the case may be, the minor sons, the unmarried or minor daughters;(c)the building to be constructed is for his own purpose; and(d)such paddy land is not surrounded by other paddy land.
