Section 1 in The Jammu and Kashmir State Emergency Relief Fund Act, 1960
1. Short title, extent and commencement.
(1)This Act may be called the Jammu and Kashmir State Emergency Relief Fund Act, 1960.(2)It extends to the whole of the State.(3)It shall come into force at once.[2. Definitions. - In the Act, unless the context otherwise, requires-(a)Calamity means -(i)drought,(ii)flood.(iii)fire,(iv)earthquake,(v)landslide,(vi)fall of boulders,(vii)lightening,(viii)mine blast,(ix)storm.(x)untimely and heavy snowfall or rains,(xi)hail-storm,(xii)cloud-burst,(xiii)explosion of inflammable materials,(xiv)avalanche,(xv)mishap of boat,causing death or permanent disability or loss of property and includes such other affection or misfortune occurring to any person or any other accidental death, the Government may by notification declare to be a calamity for purpose of this Act;(b)"fund" means the Jammu and Kashmir Emergency Relief Fund established under section 3.]
