Section 2(v) in The Disaster Management (Amendment) Act, 2025
(v)after clause (g), the following clauses shall be inserted, namely:–‘(ga) “evacuation” means moving people or assets temporarily to safer places before, during or after the occurrence of a hazardous event(gb) “exposure” means the situation of people, buildings, infrastructure, production capacities and other tangible human assets, the environment and natural resources located in hazard-prone areas.Explanation.- For the purposes of this clause, the expression “hazard-prone areas” means those locations where different hazards are known to have occurred or likely to occur;(gc) “hazard” means a process or phenomenon relating to a disaster that may cause—(a)loss of life;(b)injury or other health impacts;(c)damage to property, buildings and infrastructure;(d)social and economic disruption; or(e)environmental degradation;(gd) “High Level Committee” means the Committee constituted under section 8B;’;
