Section 11 in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017
11. Policies and Guidelines.
(1)The Government shall formulate policies, issue guidelines regulations, prohibitory orders etc., as deemed fit from time to time for the identification, classification, promotion, conservation, maintenance etc., of the Heritage of Telangana.(2)The Government shall formulate policies, issue guidelines for the purpose of compensating and incentivizing individuals, institutions, local bodies for the preservation and promotion of Heritage of Telangana.(3)The policies formulated and the orders issued the above under sub-sections in connection with the protection, preservation, conservation and maintenance of the heritage of Telangana shall be binding on all local bodies, municipalities, urban development authorities, and any other authorities including the individuals concerned.(4)The Director shall ensure that the above policies and guidelines are implemented by the concerned.
