Section 2(7) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
(7)post-disaster rehabilitation and reconstruction;(f)"emergency preparedness" means the State of readiness which enables stakeholders to mobilize, organize and provide relief to deal with an impending or actual disaster or the effects of a disaster;(g)"Local Authority" means a municipal corporation, nagar panchayat, municipal council, district panchayat, gram panchayat, notified area committee or cantonment board constituted under relevant local authority law;(h)"member" means a member of the Authority;(i)"mitigation" means measures aimed at reducing the impact or effects of a disaster;(j)"prescribed" means prescribed by rules made under this Act;(k)"prevention" means measures the object of which is to avoid the occurrence of a disaster;(l)"reconstruction" means repair and reconstruction of a property undertaken after a disaster;(m)"regulation" means any activity the objects of which is to restore normalcy in conditions caused by a disaster;(n)"relief" means measures taken during or immediately after a declaration of disaster to diminish, or alleviate any suffering, pain, injury distress or hardship caused on account of the disaster;(o)"disaster prone area" means an area where there have been repeated occurrence of disasters and apprehension of such repetition in future.Chapter-II Authorities for Disaster Management
