Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act] State of Uttarakhand - Subsection Section 2(7)(l) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005 (l)"reconstruction" means repair and reconstruction of a property undertaken after a disaster;