Section 28 in The Disaster Management (Amendment) Act, 2025
28. Amendment of section 47.
In section 47 of the principal Act,––(i) in sub-section (1), for the words “for projects exclusively for the purpose of mitigation”, the words “for meeting disaster mitigation needs” shall be substituted;(ii) for sub-section (2), the following sub-section shall be substituted, namely:––“(2) The Fund constituted under sub-section (1), shall be applied in accordance with the guidelines laid down by the Central Government in consultation with the National Authority.”.
