Section 12(1) in Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017
(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.
