Section 2(b) in The Bhopal Gas Leak Disaster (Processing Of Claims) Act, 1985
(b)"claim" means--(i)a claim, arising out of, or connected with, the disaster, for compensation or damages for any loss of life or personal injury which has been, or is likely to be, suffered;(ii)a claim, arising out of, or connected with, the disaster, for any damage to property which has been, or is likely to be, sustained;(iii)a claim for expenses incurred or required to be incurred for containing the disaster or mitigating or otherwise coping with the effects of the disaster; 90 (iv) any other claim (including any claim by way of loss of business or employment) arising out of, or connected with, the disaster;
