Section 2(xii) in The Disaster Management (Amendment) Act, 2025
(xii)for clause (o), the following clauses shall be substituted, namely:––‘(o) “reconstruction” means rebuilding and restoration of infrastructure, service, building and facility required for the functioning of a community affected by a disaster;(oa) “recovery” means the restoration or improvement of economic, physical, social, cultural and environmental assets, system and activity, of a disaster-affected community;(ob) “rehabilitation” means the restoration of basic service, facility and capacity for the functioning of a disaster-affected community;(oc) “resilience” means the ability of a system, community or society exposed to hazards to resist, absorb, respond to and recover from the effects of a hazard in a timely and efficient manner and the expression “resilient” shall be construed accordingly;’;
