Section 13 in The Disaster Management (Amendment) Act, 2025
13. Amendment of section 22.
In section 22 of the principal Act, in sub-section (2),–(i)clauses (a) and (c) shall be omitted;(ii)in clause (d), for the words “and District Authorities”, the words “, the District Authorities and the Urban Authorities” shall be substituted;(iii)clause (i) shall be omitted;(iv)in clause (j), after the words “District Authorities”, the words“, Urban Authorities,” shall be inserted;(v)clause (k) shall be omitted;(vi)in clause (m), for the words “District Authority or the local authority”, the words “District Authority, Urban Authority or the local authority” shall be substituted;(vii)clause (n) shall be omitted.
