Karnataka HC: Century Club Qualifies as a Public Authority under the RTI Act Due to Land Grant - (14 Jul 2026)
RIGHT TO INFORMATION
Karnataka HC held that Bengaluru's Century Club is a public authority under the Right to Information Act, upholding the Karnataka Information Commission's decision. It ruled that the land granted by the Mysuru Maharaja amounted to substantial financing, making the club subject to the RTI Act.
Tags : CENTURY CLUB; PUBLIC AUTHORITY; RIGHT TO INFORMATION ACT
Share : 
|