Section 2(xiv) in The Disaster Management (Amendment) Act, 2025
(xiv)after clause (t), the following clauses shall be inserted, namely:––‘(u) “Urban Authority” means the Urban Disaster Management Authority constituted under sub-section (1) of section 41A;(v) “Urban Plan” means the plan for disaster management, prepared by the Urban Authority under sub-section (4) of section 41A;(w) “vulnerability” means the conditions determined by physical, social, economic and environmental factor or process which increase the susceptibility of an individual, a community, asset, infrastructure or system to the impact of hazard.’.
