Section 12 in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017
12. Maintenance of heritages.
(1)In respect of the properties included in Schedules, and belonging to the Government, they may, maintain :(a)either by themselves through the Director and its institutions; or(b)authorize the local bodies/municipalities/urban development authorities to ;(c)allow the private owners of the property concerned/Corporations/NGOs/trusts and other legal bodies, with their funds; in such manner as may be prescribed.(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.(3)The maintenance of all the said properties shall be under the supervision of the Director.
