Section 4 in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017
4. Deemed heritages of Telangana.
- All ancient, monuments and all archaeological sites and remains which have been declared by the "Ancient Monuments Preservation Act, 1904 (Central Act 7 of 1904)," or the `Hyderabad Ancient Monuments Preservation Act (Hyderabad Act VIII of 1337 E), or declared by the Telangana Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1960 (A.P. Act VII of 1960) to be protected monuments or as the case may be protected area but which have not been declared by or under law made by Parliament to be of national importance, shall be deemed to be tangible heritages of Telangana for the purposes of this Act in the State of Telangana, as included in Schedule I (Annexure 1) for purpose management under this Act.
