Section 2(h) in Gujarat State Disaster Management Act, 2003
(h)"disaster" means an actual or imminent event, whether natural or otherwise occurring in any part of the State which causes, or threatens to cause all or any of the following :(i)widespread loss or damage to property, both immovable and movable; or(ii)widespread loss of human life or injury or illness to human beings; or(iii)damage or degradation of environment;
