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Free Legal Advice from Top Lawyers in India
Question : Does sanctioned map of house constitute Public authority document or it considered as personal information as per RTI ACT IF so under which section of the act/
Subject : Approved sanctioed map of individual house
Answer By Lawyer : Dear Sir,
The approved and sanctioned map of House of some individual is his personal property and the same is confidential and the same is not subjected to RTI Act.
Question : Does sanctioned map of house constitute Public authority document or it considered as personal information as per RTI ACT IF so under which section of the act/
Subject : Approved sanctioed map of individual house
Answer By Lawyer : It is a public documents as per PA and also be considered under evidence act.
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : Does sanctioned map of house constitute Public authority document or it considered as personal information as per RTI ACT IF so under which section of the act/
Subject : Approved sanctioed map of individual house
Answer By Lawyer : Yes sanctioned map is a public document as per Section 74 of the Evidence Act asit bears the seal of the Public Authority
