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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(2) in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017

(2)In respect of the properties included in Schedules, but not belonging to the Government, the Government may authorize the owners/private persons with their own funds by providing such incentives and concessions, as may be prescribed.