The Telangana Heritage (Protection, Preservation, Conservation and Maintenance) Act, 2017.

THE TELANGANA HERITAGE (PROTECTION, PRESERVATION, 
CONSERVATION AND MAINTENANCE) ACT, 2017. 
(ACT NO. 22 OF 2017) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Definitions. 
3. Heritage of Telangana. 
4. Deemed heritages of Telangana. 
5. Preparation of Inventory of heritages. 
6. Constitution of Telangana State Heritage Authority. 
7. Powers and functions of the TSHA. 
8. Constitution of District Heritage Committee. 
9. Constitution of Greater Hyderabad Heritage 
Committee. 
10. Functions & Powers of District Heritage Committee 
& GHHC. 
11. Policies and Guidelines. 
12. Maintenances of heritages. 
13. Director, powers and functions. 
 MUSEUMS 
14. Establishment of Museums. 
15. Definitions. 
16. Establishment of museums. 
17. Powers and functions of the Director. 
18. Excavations. 
19. Telangana Heritage Fund. 
2  [Act No. 22 of 2017] 
20. Penalties. 
21. Power to remove difficulties. 
22. Power to make rules. 
 Schedule - I. 
 Schedule - II. 
 Schedule - III. 
 
THE TELANGANA HERITAGE (PROTECTION, 
PRESERVATION, CONSERVATION AND MAINTENANCE) 
ACT, 2017. 
 
ACT No. 22 OF 2017. 
 
[25th May, 2017] 
 
AN ACT TO PROVIDE FOR THE CONSERVATION,  
 PRESERVATION, RESTORATION AND MAINTENANCE 
 OF TANGIBLE AND INTANGIBLE  HERITAGE OF 
 TELANGANA AND FOR MATTERS  CONNECTED 
 THEREWITH AND INCIDENTAL THERETO. 
 
 BE it enacted by the Legislature of the State of 
Telangana in the Sixty -eighth Year of the Republic of India 
as follows:- 
 
1. (1) This Act may be called the Telangana Heritage 
(Protection, Preservation, Conservation and Maintenance) 
Act, 2017. 
 
 (2) It extends to the whole of the State of Telangana. 
 
 (3) It shall come into force on such date as the State 
Government may, by notification in the Telangana Gazette, 
appoint. 
 
2. In this Act, unless the context otherwise requires,- 
 
 a) ‗Tangible Heritage‘ means as dealt with in section 3; 
 
 b) ‗Intangible Heritage‘ means as dealt with in section 
3; 
 
                                                           
 Received the assent of the Governor on the 24th May, 2017. 
Short title, extent 
and 
commencement. 
Definitions. 
2  [Act No.22 of 2017] 
 c) ‗Committee‘ means Telangana State Heritage 
Authority, GHMC / HMDA Committee and the District Level 
Committees constitute d under sections 6, 8 and 9 
respectively; 
 
 d) ‗Protected area‘  means any heritage site  and the 
remains declared as protected area by or under this Act; 
 
 e) ‗Protected heritage‘  means, the tangible or 
intangible heritage declared to be a protected heritage by or 
under this Act; 
 
 f) ‗Conservation‘ means the process involved in the 
preservation of a Heritage structure building / site /precincts 
in order to retain its historical, architectural, environmental or 
cultural significance including the maintenance and 
according to necessity preservation, restoration or 
reconstruction or a combinatio n of more than one of the 
above; 
 
 g) ‗Preservation‘ means the maintenance necessary in 
order to maintain the Heritage structure building / site / 
precincts in its present state so as to prevent and retard any 
further deterioration from its present state; 
 
 h) ‗prescribed‘ means prescribed by rules made under 
this Act; 
 
 i) ‗Restoration‘ includes the means necessary to return 
the heritage structure building / site / precinct to its earlier 
state as might have existed prior to change occurred by way 
of demolition, removal, addition etc., as a result of the 
removal of accretions or reassemb ling the existing 
components or by the sensitive introduction of compatible 
materials; 
 
[Act No.22 of 2017]  3 
 j) ‗Maintenance‘ with its grammatical variations and 
cognate expressions, includes the fencing, covering in, 
repairing, restoring, (landscaping and housekeeping) and 
cleansing of a protected heritage, and the doing of any act 
which may be necessary for the purpose of preserving a 
protected heritage or for securing convenient access 
thereto; 
 
 k) ‗Director‘ means the Director, Heritage Telangana 
and includes any officer authorised by the Government to 
perform the duties of the Director; 
 
 l) ‗Government‘ means the State Government of 
Telangana; 
 
 m) ‗Notification‘ means, the notification published in 
the Telangana Gazette and the word notified shall be 
construed accordingly; 
 
 n) ‗Owner‘ includes— 
 
  (i) a joint owner invested with powers of management 
on behalf of himself and other joint owners and the 
successor-in-title of any such owner; and 
 
  (ii) any manager or trustee exercising powers of 
management and the successo r-in-office of any such 
manager or trustee; 
 
 o) ‗Heritage Officer‘ means an officer of the Department 
of Heritage of the Government not lower in rank than 
Assistant Director of the department; 
 
 p) ‗Competent Authority‘  means the Urban 
Development Authori ty/ Urban Local Body / Rural Local 
Body / any other authority which has the power to sanction 
4  [Act No.22 of 2017] 
building permission under the existing laws as mentioned in 
section 7 (iii) and Director Archaeology as the case may be; 
 
 q) ‗Heritage Building‘ means and includes any building 
of one or more premises or any part thereof and/ or 
structure and/or artifact which requires conservation and/ or 
preservation for historical and/or architectural and/or 
artisanary and/or aesthetic and/or cultural and/or 
environmental and/or ecological purpose and includes such 
portion of land adjoining such building or part thereof as 
may be required for fencing or covering or in any manner 
preserving the historical and/or architectural and/or 
aesthetic and/or cultural value of such buildin g including 
rock formations; 
 
 r) ‗Heritage Precincts‘  means and includes any space 
that requires conservation and/or preservation for historical 
and/or architectural and/or aesthetic and/or cultural and/or 
environmental and/or ecological purpose. Walls or  other 
boundaries of a particular area or place or building or may 
enclose such space by an imaginary line drawn around it. 
 
3. For the purposes of this Act, the Heritage of Telangana, 
shall be- 
 
 (1) (a) The tangible Heritage consists which includes,- 
 
   (i) Natural heritage which includes the features 
consisting of physical and geological formations or groups 
of such formations which are of outstanding universal value; 
 
   (ii) Natural site / areas of outstanding universal 
value from the point of view of history, art, or natural beauty, 
precisely delineated from natural areas; 
 
  (b) Built Heritage which includes,- 
 
Heritage of 
Telangana. 
[Act No.22 of 2017]  5 
   (i) Monuments of architectural works, works with 
monumental sculpture, and painting, elements or structures 
of an archaeological nature, inscriptions, cave dwellings and 
combinations of features, which are of outstanding value for 
the Heritage of Telangana from the point of view of history, 
art of science; 
 
   (ii) Groups of separate or connected buildings 
which, because of their architecture, their homogeneity or 
their place in the landscape of outstanding value for the 
Heritage of Telangana; 
 
   (iii) Vernacular heritage i.e. traditional, natural and 
historical way by which the communities or individuals 
shelter themselves over a period of time, in Telangana; 
 
   (iv) Heritage sites i.e., the works of man or the 
combined works of nature and man and areas including 
archaeological sites which are of outstanding value for the 
Heritage of Telangana from the historica l, aesthetic, 
ethnological or anthropological point of view; 
 
  (c) Movable Heritage Antiquities which includes,- 
 
   (i) antiquities such as any coin, sculpture, 
manuscript, maps, epigraph or other work of art of 
craftsmanship, or any such object; 
 
   (ii) any article, object or thing detached from a 
building, cave, murals, fossils, geological and geomorphic 
formations; 
 
   (iii) any article, object or thing illustrative of science, 
art, crafts, film, photography, documents, literature, religion, 
customs etc.; 
 
6  [Act No.22 of 2017] 
   (iv) any article, object or machinery equipment 
recordings or things that having heritage value as may be 
notified by the Government to be an antiquity for the 
purposes of this Act. 
 
 (2) Intangible cultural heritage which includes 
practices, representations, expressions, as well as the 
knowledge and skills (including instruments, objects, 
artifacts, cultural spaces etc.,) that communities, groups and 
in some cases, individuals recognize as part of their cultural 
heritage which at times is know n as living cultural heritage, 
and is manifested inter alia in the following domains: 
 
  (i) Oral traditions and expressions, including 
language as a vehicle of the intangible cultural heritage; 
 
  (ii) Performing arts; 
 
  (iii) Social practices, rituals and festive events; 
 
  (iv) Knowledge and pract ices concerning nature and 
the Universe; 
 
  (v) Traditional craftsmanship. 
 
4. All ancient, monuments and all archeological 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 F.), ‘ or declared by the 
Telangana Ancient and Historical Monuments and 
Archeological Sites and Remains Ac t, 1960 (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, 
                                                           
 Repealed by Act VII of 1960. 
Deemed heritages 
of Telangana. 
[Act No.22 of 2017]  7 
shall be deemed to be tangible heritages of Telangana for 
the purpose s of this Act in the State of Telangana, as 
included in Schedule I  (Annexure 1) for purpose of 
management under this Act. 
 
5. (1) The Government may, either suo motu or on the 
recommendation of the Director, for the purposes of 
identifying the tangible heritage of Telangana and for other 
specific purposes, constitute as many Expert Committees as 
possible consisting of such Members along with the criteria 
in the manner prescribed. 
 
 (2) If in the opinion of the Gov ernment that any 
Tangible and Intangible Heritage which have not been 
included in Schedule - II, require protection under this Act or 
otherwise they may, on the recommendations of Telangana 
State Heritage Authority (TSHA) supplement, alter, modify 
the inve ntory and include or delete any entry from the 
Schedule - II from time to time: 
 
 Provided that the objections and suggestions from the 
public be invited and duly considered before amending the 
Schedule II. 
 
6. (1) As soon as may be, after the date of 
commencement of this Act, the Government may, by 
notification constitute a State Level Authority to be known as 
Telangana State Heritage Authority (TSHA). The Authority 
shall consist of the following members:- 
 
  i) Chief Secretary as Chairman; 
 
  ii) Secretaries of Tourism & Culture, MA&UD, 
Education and Finance as Members; and 
 
Preparation of 
Inventory of 
heritages. 
Constitution of 
Telangana State 
Heritage 
Authority. 
8  [Act No.22 of 2017] 
  iii) Director, Archaeology and Museums (hereafter 
Director, Heritage Telangana) as Member Convenor at the 
State Level; 
 
  (iv) Further two experts from Archeology, Heritage, 
History background will be co-opted. 
 
 (2) The members appointed under item (iv) of sub -
section (1) shall hold office for a period of 3 years from the 
date on which their appointment is notified and shall  be 
eligible for reappointment on such conditions as may be 
prescribed. 
 
7. Subject to provisions of this Act the functions of State 
Heritage and precincts Committee shall be,- 
 
 i) To finalize the list of heritage buildings and precincts 
to be notified as Heritage Buildings and Heritage Precincts 
under Schedule - II and recommend the same to the 
Government for notification; 
 
 ii) To recommend to the competent authority whether 
development permission should be grante d to the Heritage 
Buildings; 
 
 iii) To recommend to the competent authority whether 
any development right certificate may be allowed to be 
consumed in a heritage precinct; 
 
 iv) To recommend to the competent authority to 
evaluate the cost of repairs to be given to the owners to 
bring the existing building to the original shape; 
 
 v) To approve special designs and guidelines for -
notified buildings and control of height and essential facade 
characteristics such as maintenance of special type of 
balconies and other heritage items of the buildings and 
Powers and 
functions of the 
TSHA. 
[Act No.22 of 2017]  9 
suggest suitable designs and adopting new materials for 
replacements keeping the old form intact to the extent 
possible; 
 
 vi) To frame special rules for Heritage Buildings and 
Heritage Precincts and to advise the Government regarding 
the same; 
 
 vii) To advise the Government on any other issues as 
may be required from time to time during course of scrutiny 
and in overall interest of heritag e conservation and 
preservation; 
 
 viii) To consider the amendments in Central law and 
regulations brought out by the Central Government from 
time to time and recommend for suitable ada ption in the 
State of Telangana; 
 
 ix) To advise the Government regarding any other 
issues regarding Heritage management in Telangana. 
 
8. (1) As soon as may be, after the date of 
commencement of this Act, the Government may, by 
notification, constitute a District Level Committee to be 
known as ―District Heritage and Precincts Committee‖ for 
each District (except GHMC area) which shall consist of the 
following members:- 
 
  i) District Collector as Chairperson; 
 
  ii) Superintendent of Police, Joint Collector, District 
Forest Officer, District Education Officer, Officer who is 
looking after Touri sm and District Town a nd Country 
Planning Officer as Members; and 
 
  iii) Assistant Director, Archaeology as Member 
Convenor at District Level; 
Constitution of 
District Heritage 
Committee. 
10  [Act No.22 of 2017] 
  iv) Further two experts from Archaeology, Heritage, 
History background will be co-opted. 
 
 (2) The members appointed under item (iv) of sub -
section (1) shall hold office for a period of 3 years from the 
date on which their appointment is notified and shall be 
eligible for reappointment on such conditions as may be 
prescribed. 
 
9. (1) As soon as may be, after the date of 
commencement of this Act, the Government may constitute 
Greater Hyderabad Heritage and Precincts Committee 
(GHHC) for the GHMC / HMDA area and the Committee 
shall consist of the following members:- 
 
  i) Commissioner GHMC/HMDA as Chairman and Co -
Chairman; 
 
  ii) Com missioner of Police, Hyderabad/ Cyberabad/ 
Rachakonda; 
 
  iii) Metropolitan Commissioner HMDA; 
 
  iv) Commissioner/Director Tourism or Head of the 
City Tourism Promotion Board as the case may be; 
 
  v) Collectors Hyderabad/Rangareddy/Medchal and 
any other District Collectors required; 
 
  vi) CCP GHMC and CCPO HMDA; 
 
  vii) Conser vator of Forests, Hyderabad as M embers 
and; 
 
  viii) Deputy Director, Archaeology and Mus eums as 
Member Convenor; 
 
Constitution of 
Greater 
Hyderabad 
Heritage 
Committee. 
[Act No.22 of 2017]  11 
  ix) Further two experts from Archaeology, Heritage, 
History backround will be co-opted. 
 
 (2) The members appointed under item (ix) of sub -
section (1) shall hold office for a period of 3 years from the 
date on which their appoin tment is notified and shall be 
eligible f or re-appointment on such conditions as may be 
prescribed. 
 
10. i) To identify the heritage buildings and precincts which 
need to be notified as Heritage Buildings and Heritage 
Precincts and recommend the same to the Telangana State 
Heritage Authority for inclusion in Schedule II; 
 
 ii) To recommend to the Telangana State Heritage 
Authority whether development permission should be 
granted to the Heritage Buildings; 
 
 iii) To recommend to the Telangana State Heritage 
Authority whether development right certificate may be 
allowed to be consumed in a heritage precinct; 
 
 iv) To evaluate the cost of repairs to be given to the 
owners to bring the existing building to the original shape; 
 
 v) To approve special designs and guidelines for 
notified buildings and control of height and essential facade 
characteristics such as maintenance of special type of 
balconies and other heritage items of the buildings and 
suggest suitable designs and adopting new materials for 
replacements keeping the old form intact to the extent 
possible; 
 
 vi) To frame special regulations for Heritage Buildings 
and Heritage Precincts and furnish the same to Telangana 
State Heritage Authority for approval; 
 
Functions & 
Powers of District 
Heritage 
Committee & 
GHHC. 
12  [Act No.22 of 2017] 
 vii) To advise the Telangana State Heritage Authority 
on any other issues as may be required from time to time 
during course of scrutiny and in overall interest of heritage 
conservation; 
 
 viii) To take appropriate action to protect Heritage 
Properties. 
 
11. (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 
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. 
 
12. (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 / u rban 
development authorities; 
Policies and 
Guidelines. 
Maintenances of 
heritages. 
[Act No.22 of 2017]  13 
  (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. 
 
13. (1) The Director, Heritage Telangana will be the sole 
custodian of heritage properties owned by the State and 
included in the Schedules. 
 
 (2) The Director, with the sanction of the Government 
shall,- 
 
  (a) Identify a structure to conserve, restore, repai r 
and maintain and inventorise; 
 
  (b) Implement the policies formulated by Telangana 
State Heritage Authority wherever directed; 
 
  (c) Form committees to recommend panel of names 
to constitute Expert Committees for specific purposes; 
 
  (d) Purchase, or take lease of or accept a gift or 
bequest of any of the cultural heritage structure as included 
in the Act; 
 
  (e) Where there is no owner for a heritage structure 
the Director may by notification in the Telangana Gazette to 
assume the guardianship of the monument; 
Director, powers 
and functions. 
14  [Act No.22 of 2017] 
  (f) Propose to the owner to enter into agreement with 
the Government to classify the Tangible Heritage and 
Natural heritage as per its importance; 
 
  (g) Develop the re -adoptive usage policy of a 
heritage structure. 
 
 (3) Director may,- 
 
  (a) Conserve, restore, repair, maintain and inventorise 
heritage structure; 
 
  (b) Issue directions for explorations, and surveys; 
 
  (c) Formulate specific guidelines for monuments for 
the purpose of conservation; 
 
  (d) Accept or voluntary contributions towa rds 
Heritage Telangana Heritage Fund for the conservation, 
restoration, repairs, maintains and other development 
activities of a heritage structure; 
 
  (e) Enter into agreement with Universities, Trusts, 
Firms, Corporate and specified institutions for the purpose 
of capacity building, Conservation and Restoration; 
 
  (f) May affiliate with Universities, Research/scientific 
Institutions or other reputed institutions for the purpose of 
research, publication etc. 
 
MUSEUMS 
 
14. The Government may take consistent efforts to 
disseminate information about museum materials by way of 
exhibitions, documentation and creating required public 
importance, by providing adequate access for visitors with 
Establishment of 
Museums. 
[Act No.22 of 2017]  15 
special needs and may enable their inc lusion in museum 
services. 
 
15. For the purposes of this Act,- 
 
 a) ―Museum‖  means a non -profit making, permanent 
institution in the service of society and of its development, 
and open to the public, which acquires, conserves, volarizes 
researches, communicates and exhibits, for purposes of 
study, education and enjoyment, material  evidence of 
people and their environment; 
 
 b) ―Public Museum‖ is the one established and owned 
by the State; 
 
 (c) ―Private Museum‖ is one established and owned by 
individuals or legal persons; 
 
 (d) ―Museum Material‖ means all kinds of items which 
are collected, described and presented as a part of cultural 
and natural heritage; 
 
 e) ―Museum items‖ means a heritage item which is 
expertly and scientifically treated, classified by museum 
categories and stored in a museum; 
 
 f) ―Museum Collection‖ means a b asic form of 
organization of museum items in a museum; 
 
 g) ―Museum documentation‖ means a form of an 
expert and scientific description of a museum item, made for 
the purpose of its identification, origin determination , 
valorization and presentation; 
 
 h) ―Information system‖ means the electronic 
processing of museum documentation into a database for 
internal as well as restricted public access; 
Definitions. 
16  [Act No.22 of 2017] 
 i) ―Revision‖ means an expert verification of existence, 
condition, protection degree and conditions of keeping of 
museum materials and museum documentation; 
 
 j) ―Verification of origin‖ means determining historical 
and geological background of an item from its discovery or 
of date of creation. 
 
16. The Government shall,- 
 
 i) from time to time formulate policies, issue guidelines, 
regulations, prohibitory orders etc., as deemed fit for the 
establishment, maintenance, conservation of museums and 
also for the exchange, loan, movement of museum material; 
 
 ii) formulate polices, issue guidelines for the purpose of 
compensating and incentivizing individuals, institutions, 
local bodies and other legal persons for establishment and 
maintenance of private museum which will have positive 
impact on the heritage of Telangana. 
 
 iii) verify regular ly the functioning of all museums in 
Telangana; 
 
 iv) reserve the rights for termination of permission 
granted for a museum based on such verification; 
 
 v) insure museum collection based on the artistic, 
historical, antique, monetary values etc., in the m anner 
prescribed; 
 
 vi) issue orders for the production of museum replica 
hold exclusive rights. 
 
 
 
 
Establishment of 
museums. 
[Act No.22 of 2017]  17 
17. The Director shall,- 
 
 (i) depending upon the museum collection decide to 
establish a museum; 
 
 (ii) to hold both permanent and occasional exhibitions 
nationally and internationally after following due procedures. 
Catalogues for all such exhibitions shall be published; 
 
 (iii) t ake museum material out of the c ountry on 
temporary basis for conservation, restoration and exhibition; 
 
 (iv) avail/hire the services of Museums, research 
institutions, private collectors, experts in the field of 
museology, exhibits, museum conservation etc., in carrying 
out clause (i) and (ii) mentioned; 
 
 (v) make claim for the museum ma terial that was 
illegally taken out in accordance with appropriate acts; 
 
 (vi) may exchange museum material with other 
museums after due consultations with experts and 
assessing the artistic, historical, antique, monetary values 
etc., of such museum mater ial which is proposed for 
exchange and proposed to be received in exchange; 
 
 (vii) make replicas of museum items at a scale different 
from that offer museum item for sale or other economic use; 
 
 (viii) make documentation and periodic revision of 
museum collection and can avail the services of other 
museums and experts in this field; 
 
 (ix) write off a destroyed museum item based on expert 
advice; 
 
Powers and 
functions of the 
Director. 
18  [Act No.22 of 2017] 
 (x) accept voluntary contributions towards 
establishment and maintenance of museums and 
publication of museum material; 
 
 (xi) can enter into agreement with U niversities, funds, 
trusts, firms, corporate and scientific institutions for the 
establishment, maintenance, research, curating and 
publishing museum material. 
 
18. (1) Subject to the provisions of  section 24 of Ancient 
Monuments and Archaeological Sites and Remains Act, 
1958 (Central Act 24 of 1958), the Director may, after 
examination of the historic and scientific and archaeological 
evidences as may be prescribed identify or cause to  identify 
the sites in the State other than the ones protected by the 
Central Government, for undertaking the excavation 
operations. 
 
 (2) The excavation may be carried out by the Director, 
in the manner prescribed, through,- 
 
  (a) Officers of the Governm ent, in Heritage 
Department; 
 
  (b) through Universities, Research and other 
Institutions dealing with heritage. 
 
 (3) All excavations undertaken in the State shall be 
under the overall supervision of the Director. 
 
 (4) The Director would be the custodian  of all the 
antiquities found out of such excavation, including the place 
of its storage and exhibition. 
 
 (5) In case of any excavation undertaken in a private 
land the land may be acquired in the manner prescribed. 
 
Excavations. 
[Act No.22 of 2017]  19 
 (6) Even excavation finding shall be recorded and 
published in the manner prescribed. 
 
19. There shall be a general fund known as Telangana 
Heritage Fund to which shall be credited,- 
 
 (a) contributions and donations from Corporation, or 
grants from other sources; 
 
 (b) donations received from other sources. 
 
20. (1) Any person who willfully destroys, removes, alters, 
defaces or misuses any heritage property or does any act, 
or abets in the commission thereof, in contravention of any 
provision under th is Act, or the rules or the regulations 
made thereunder, shall be punishable with imprisonment for 
a term which may extend to three years and also with fine 
which may extend to fifty thousand rupees and, in default, 
with further imprisonment for six months. 
 
 (2) Any Court convicting any person under this section 
shall, by order, direct such person to restore the heritage 
property to its former shape and beauty at his cost, and any 
failure to comply with such order shall be deemed to be a 
continuing offence  and such person shall be punishable 
with an additional fine of rupees two hundred and fifty for 
every day during which such contravention or failure 
continues after conviction from the date of such 
contravention. 
 
 (3) Where an offence under this section has been 
committed by a company, the provisions of the Companies 
Act, 2013 shall apply to such company. 
 
21. If any difficulty arises in giving effect to the provisions 
of this Act, the Government may, by notification, remo ve 
difficulties, by order, not inconsistent with the provisions of 
Telangana 
Heritage Fund. 
Penalties. 
Power to remove 
difficulties. 
20  [Act No.22 of 2017] 
this Act, but which appear to them to be necessary or 
expedient to remove such difficulty. 
 
22. (1) The State Government may, by notification, make 
rules for carrying out the purposes of this Act. 
 
 (2) Every rule made un der this Act shall, immediately 
after it is made, be laid before the Legislature of the State, if 
it is in session and if it is not in session, in the session 
immediately following for a total period of fourteen days 
which may be comprised in one session or in two 
successive sessions and if, before the expiration of the 
session in which it is so laid or the session immediately 
following the Legislature agrees in making any modification 
in the rule or in the annulment of the rule, the rule shall, from 
the date on which the modification or annulment is notified, 
have effect only in such modified form or shall stand 
annulled as the case may be so, however, that any such 
modification or annulment sha ll be without prejudice to the 
validity of anything previously done under that rule. 
 
  
Power to make 
rules. 
[Act No.22 of 2017]  21 
Schedule - I : Proteced Monuments 
 
Category - I (Pre - Proto Protected Monuments) 
 
Sl. 
No. 
Name of the 
Monument 
Monument 
Type 
Village Mandal Period 
1 Neolithic 
Implements 
Proto Historic 
sites Pareshwar Asifabad 25 C.B.C 
2 Neolithic 
Implements 
Proto Historic 
sites 
Pochara 
Water 
Falls 
Boath 25 C.B.C 
3 Neolithic 
Implements 
Proto Historic 
sites Dhorur Boath 25 C.B.C 
4 Neolithic 
Implements 
Proto Historic 
sites Islapur Boath 25 C.B.C 
5 Neolithic 
Implements 
Proto Historic 
sites Kuntala Neredi-
gonda 25 C.B.C 
6 Neolithic 
Implements 
Proto Historic 
sites Pangir Bhainsa 25 C.B.C 
7 Neolithic 
Implements 
Proto Historic 
sites Sonagadh Nirmal 25 C.B.C 
8 Neolithic 
Implements 
Proto Historic 
sites Narsapur Ichoda 25 C.B.C 
9 Neolithic 
Implements 
Proto Historic 
sites Khanapur Khana-
pur 25 C.B.C 
10 Cairns & menhir Proto Historic 
sites 
Gudi-
hatnur Boath 10 C.B.C 
11 Stone Circle Proto Historic 
sites Guraj Boath 10 C.B.C 
12 Stone Circle Proto Historic 
sites 
Sirla 
Degaon Bhainsa 10 C.B.C 
13 Stone Circle Proto Historic 
sites Sonagadh Nirmal 10 C.B.C 
14 Mir Alam Tank 
cairns 
Proto Historic 
sites 
Mir Alam 
tank 
Rajendra
nagar 10 C.B.C 
15 Megalithic Burials Proto Historic 
sites Begumpet Begum-
pet 10 C.B.C 
16 Stone Circle Proto Historic 
sites Atur Huzura-
bad 10 C.B.C 
17 Megalithic Burials Proto Historic 
sites Mulangur Kesava-
patnam 10 C.B.C 
18 Megalithic Burials Proto Historic 
sites Singapur Huzura-
bad 10 C.B.C 
19 Megalithic Proto Historic 
sites Bizigiri Jammi-
kunta 10 C.B.C 
20 Megalithic Burials 
Proto Historic 
sites 
 
Vastapur Raikal 10 C.B.C 
22  [Act No.22 of 2017] 
21 Flakes cores & 
stone implements 
Pre Historic 
sites Madhira Madhira 10 C.B.C 
22 Megalithic Burials Proto Historic 
sites 
Khamm-
am 
Khamm-
am 10 C.B.C 
23 Megalithic Burials Proto Historic 
sites 
Golla-
pahad 
Khamm-
am 10 C.B.C 
24 Megalithic Burials Proto Historic 
sites Pillaguda Khamm-
am 10 C.B.C 
25 Cairns & Menhirs Proto Historic 
sites 
Nelakon-
dapalli 
Nelakon-
dapalli 10 C.B.C 
26 Megalithic Burials Proto Historic 
sites Waira Waira 10 C.B.C 
27 Stone Circle Proto Historic 
sites Garla Garla 10 C.B.C 
28 Megalithic Burials Proto Historic 
sites Mallaram Manu-
guru 10 C.B.C 
29 Megalithic Burials Proto Historic 
sites Palvancha Palvan-
cha 10 C.B.C 
30 Dolmens 
(Dongatogu) 
Proto Historic 
sites Potlapally Pinapaka 10 C.B.C 
31 Megalithic burials Proto Historic 
sites 
Kusuman-
chi 
Kusuman
chi 10 C.B.C 
32 Menhires & 
Alignments 
Proto Historic 
sites 
Kusuman-
chi 
Kusuman
chi 6th C.B.C 
33 Cairns Proto Historic 
sites Fathepur Kollapur 10 C.B.C 
34 Cairns (Megalithic 
burials) 
Proto Historic 
sites 
Dindi 
project Dindi 10 C.B.C 
35 Cairns Site Proto Historic 
sites 
Dindi 
project Dindi 10 C.B.C 
36 Stone circle Proto Historic 
sites Kothur Kothur 10 C.B.C 
37 
Cairns (Locally 
known as Rakasi 
Gullu) 
Proto Historic 
sites Badepalli Jedcha-
rla 10 C.B.C 
38 Stone circle & 
other remains 
Proto Historic 
sites Jedcharla Jedcha-
rla 10 C.B.C 
39 Stone Circle Proto Historic 
sites Gollapalli Jedcha-
rla 10 C.B.C 
40 Megalithic burials Proto Historic 
sites 
Ramacha
ndrapur 
Mahabo-
obnagar 10 C.B.C 
41 Cairns Proto Historic 
sites 
Nazrulla-
bad 
Jedcha-
rla 10 C.B.C 
42 Stone circles Proto Historic 
sites Bijinapalli Bijinapalli 10 C.B.C 
43 
Cairns and 
Menhirs 
 
Proto Historic 
sites 
Nagarkur-
nool 
Nagarkur
-nool 10 C.B.C 
[Act No.22 of 2017]  23 
44 
Stone circle 
(Megalithic 
Burials) 
Proto Historic 
sites Balanagar Bala-
nagar 10 C.B.C 
45 Stone circle Proto Historic 
sites Timmapur Itikala 10 C.B.C 
46 Megalithic burials Proto Historic 
sites 
Mughal-
gidda 
Farooq-
nagar 10 C.B.C 
47 Cairns (Megalithic 
burials) 
Proto Historic 
sites Makthal Makthal 10 C.B.C 
48 Dolmens Proto Historic 
sites 
Kummaro-
nipalli 
Acham-
pet 10 C.B.C 
49 Megalithic site Proto Historic 
sites 
Ramanu-
tala Amangal 10 C.B.C 
50 Megalithic site Proto Historic 
sites Amanagal Amangal 10 C.B.C 
51 Megalithic site Proto Historic 
sites Mudimala Magnoor 10 C.B.C 
52 Stone circles Proto Historic 
sites Attapur Kalabgur 10 C.B.C 
53 Proto-Historic 
burials 
Proto Historic 
sites Kasipalli Kalabgur 10 C.B.C 
54 Proto-Historic 
burials 
Proto Historic 
sites Ponnal Siddipet 10 C.B.C 
55 Proto-Historic 
burials 
Proto Historic 
sites Assanpalli Kulcha-
ram 10 C.B.C 
56 Cairns Proto Historic 
sites Merpadge Konda-
pak 10 C.B.C 
57 Cairns Proto Historic 
sites Burgapalli Yella-
reddi 10 C.B.C 
58 Rakasigudi Proto Historic 
sites 
Manda-
pally 
Chinna-
kodur 10 C.B.C 
59 Rakasigudi Proto Historic 
sites Palamkul Siddipet 10 C.B.C 
60 Rakasigudi Proto Historic 
sites Nermetta Nanga-
noor 10 C.B.C 
61 Rakasigudi Proto Historic 
sites Pullur Nanga-
noor 10 C.B.C 
62 Stone circles Proto Historic 
sites Tipparti Tipparti 10 C.B.C 
63 Stone circles Proto Historic 
sites Nakirekal Nakirekal 10 C.B.C 
64 Cairns & Menhirs Proto Historic 
sites Nakirekal Nakirekal 10 C.B.C 
65 Cairns & Menhirs Proto Historic 
sites Nakirekal Nakirekal 10 C.B.C 
66 Stone circles 
Proto Historic 
sites 
 
Nakirekal Nakirekal 10 C.B.C 
24  [Act No.22 of 2017] 
67 Cairns (Megalithic 
burials) 
Proto Historic 
sites Raigir Bhongir 10 C.B.C 
68 Megalithic burials 
(Stone circles) 
Proto Historic 
sites 
Nagava-
ram 
Vali-
gonda 10 C.B.C 
69 
Avenues 
(Megalithic 
burials) 
Proto Historic 
sites Janikipur Mothkur 10 C.B.C 
70 Stone circles Proto Historic 
sites 
Vemula-
palli 
Vemula-
palli 10 C.B.C 
71 Cairns Proto Historic 
sites 
Vemula-
palli 
Vemula-
palli 10 C.B.C 
72 Stone circles Proto Historic 
sites 
Huzur-
nagar 
Huzur-
nagar 10 C.B.C 
73 Stone circles Proto Historic 
sites 
Huzur-
nagar 
Huzur-
nagar 10 C.B.C 
74 Cairns Proto Historic 
sites 
Huzur-
nagar 
Huzur-
nagar 10 C.B.C 
75 Cairns & 
Cromlechs 
Proto Historic 
sites Balella Suryapet 10 C.B.C 
76 Cairns & 
Cromlechs 
Proto Historic 
sites 
Masareddi
palli 
Arava-
palli 10 C.B.C 
77 Stone circles Proto Historic 
sites Aravapalli Arava-
palli 10 C.B.C 
78 Avenues Proto Historic 
sites Chinnapur Thiruma-
lagiri 10 C.B.C 
79 Stone Circles Proto Historic 
sites Itur Thiruma-
lagiri 10 C.B.C 
80 Avenues Proto Historic 
sites Yalkaram Suryapet 10 C.B.C 
81 Cairns Proto Historic 
sites Lingala Penphad 10 C.B.C 
82 Cairn Circles Proto Historic 
sites B.Yadagiri Shaligou-
raram 10 C.B.C 
83 Menhirs Proto Historic 
sites 
Korava-
ram Rajapeta 10 C.B.C 
84 Dolmens, Cairns, 
Venues 
Proto Historic 
sites Phanigiri Thiruma-
lagiri 10 C.B.C 
85 Megalithic Burials Proto Historic 
sites Kolhapur Armur 10 C.B.C 
86 Megalithic Burials 
(Cairns) 
Proto Historic 
sites Mahur Kama-
reddy 10 C.B.C 
87 Megalithic Burials 
(Stone Circles) 
Proto Historic 
sites 
Yellareddy
pet 
Yella-
reddypet 10 C.B.C 
88 Artifacts (Neolithic 
site) 
Proto Historic 
sites Tolukatta Charmi-
nar 25 C.B.C 
89 Hashmatpet 
cairns 
Proto Historic 
sites 
 
Hasmath-
pet 
Balana-
gar 10 C.B.C 
[Act No.22 of 2017]  25 
90 Moula Ali cairns & 
Cromlechs 
Proto Historic 
sites Moula Ali Malkajgiri 10 C.B.C 
91 Bowinapalli Cairns Proto Historic 
sites 
Bowina-
palli 
Bowina-
palli 10 C.B.C 
92 Lingampalli Cairns Proto Historic 
sites 
Seri 
Lingam-
palli 
Seri 
Lingam-
palli 
10 C.B.C 
93 Megalithic Burials Proto Historic 
sites Kukatpalli Kukat-
palli 10 C.B.C 
94 Megalithic Burials Proto Historic 
sites 
Gurram-
guda 
Saroor-
nagar 10 C.B.C 
95 Megalithic Burials Proto Historic 
sites Gundala Chevella 10 C.B.C 
96 Megalithic Burials Proto Historic 
sites 
Kethi-
reddypalli Chevella 10 C.B.C 
97 Megalithic Burials Proto Historic 
sites Shapur Chevella 10 C.B.C 
98 Stone Circles Proto Historic 
sites Karremula Ghatke-
sar 10 C.B.C 
99 
Flakes, Cores, 
Neoliths and 
Dolmens 
Pre, Proto 
Historic sites Katapur Tadwai 10 C.B.C 
100 Flakes, Cores, 
Neoliths 
Pre, Proto 
Historic sites Dornakal Dornakal 10 C.B.C 
101 Stone circles Proto Historic 
sites Alipur Hanma-
konda 10 C.B.C 
102 Cairns Proto Historic 
sites 
Hunter 
road 
Hanma-
konda 10 C.B.C 
103 Cairns Proto Historic 
sites 
Konda-
parti 
Hanma-
konda 10 C.B.C 
104 Stone circles Proto Historic 
sites Sidapur Hasan-
parthi 10 C.B.C 
105 Cairns Proto Historic 
sites 
Mulugu 
Road Mulugu 10 C.B.C 
106 Cairns Proto Historic 
sites Arapalli Hanma-
konda 10 C.B.C 
107 Megalithic Burials Proto Historic 
sites 
Ghanpur 
station 
Ghanpur 
station 10 C.B.C 
 
 
  
26  [Act No.22 of 2017] 
Category - II (Pre - Kakatiyan Protected Monuments) 
 
Sl. 
No. 
Name of the 
Monument 
Monument 
Type 
Village Mandal Period 
108 
Ancient Mound 
with two pairs of 
carved feet 
Early Historic 
site Bhainsa Bhainsa 3rd C.A.D. 
109 Gandhari Kota 
Forts, 
Fortification 
walls 
Timmapur 
(Gandhari
kota) 
Manda-
marri 9-16 C.A.D. 
110 Early Historic 
Site 
Early historic 
sites 
Pedda-
baunkur 
Pedda-
palli 2nd C.A.D. 
111 Buddhist Stupa Buddhist 
Stupas Dhulikatta Velugatur 2nd C.B.C. 
112 Ancient fort 
Forts, 
Fortification 
walls 
Kotilingala Velgatoor 2nd C.B.C. 
113 Buddhist and 
Andhra Sites 
Buddhist 
Stupas 
Karu-
konda 
Kotha-
gudem 
1st-3rd 
C.A.D. 
114 Buddhist Stupa Buddhist 
Stupas 
Nela-
kondapalli 
Nelakon-
dapalli 2nd C.A.D. 
115 
Ancient 
Monuments & 
Remains 
(Buddhist) 
Buddhist 
Stupas Alvanpalli Jedcha-
rla 4th C.A.D. 
116 Buddhist and 
Andhra sites 
Buddhist 
Stupas 
Yeles-
waram 
Chand-
ampet 1st C.A.D. 
117 Buddhist & 
Andhra Site 
Buddhist 
Stupas Phanigiri Thiruma-
lagiri 
2nd - 4th 
C.A.D. 
118 Andhra & 
Buddhist Sites 
Buddhist 
Stupas 
Gajula-
banda 
Thiruma-
lagiri 1st C.A.D. 
119 Andhra & 
Buddhist Sites 
Buddhist 
Stupas 
Thirumala-
giri 
Thiruma-
lagiri 1st C.A.D. 
120 Andhra & 
Buddhist Sites 
Buddhist 
Stupas Singaram M.Athma
kur 1st C.A.D. 
121 Andhra & 
Buddhist Sites 
Buddhist 
Stupas 
Wardha-
mankota Arwapalli 1st C.A.D. 
122 Buddhist and 
Andhra site 
Buddhist 
Stupas 
Naga-
varam 
Valigon-
da 1st C.A.D. 
123 Keesaragutta 
Site 
Early historic 
sites Keesara Keesara 4 - 7 C.A.D. 
 
  
[Act No.22 of 2017]  27 
Category - III (Kakatiyan Protected Monuments) 
 
Sl. 
No. 
Name of the 
Monument 
Monument 
Type 
Village Mandal Period 
124 Saraswathi 
temple Hindu Temple Basara Mudhole 13th – 14th 
C.A.D. 
125 Mahadev 
temple Hindu Temple Nirmal Nirmal 13th C.A.D 
126 Mahadev 
temple Hindu Temple Sadalpur Bela 11th – 12th 
C.A.D. 
127 Kaleswara 
swamy temple Hindu temple Kales-
waram 
Maha-
devapur 11th C.A.D. 
128 
Lakshmi 
Narasimha 
Swamy temple 
Hindu temple Dharma-
puri 
Dharma-
puri 11th C.A.D. 
129 Fort 
Forts, 
Fortification 
walls 
Jammi-
kunta 
Huzura-
bad 
12th – 13th 
C.A.D. 
130 Ananthagiri fort 
(Hindu Fort) 
Forts, 
Fortification 
walls 
Sirisilla Sirisilla 12th – 14th 
C.A.D. 
131 
Group of 
temples (Siva) 
(A group of 6 
old Kakatiyan 
temples) 
Hindu temple Nagnur Karim-
nagar 13th C.A.D. 
132 Trikuta temple Hindu temple Kothapallli Karim-
nagar 13th C.A.D. 
133 
Lakshmi 
Narasimha 
swamy temple 
Hindu temple Bejjanki Bejjanki 13th C.A.D. 
134 
Siva temples 
(Ruined Kaktiya 
temples) 
Hindu temple 
Uppara-
palli 
(Gudisala) 
Saidapur 13th C.A.D. 
135 
Sileshvaragudi 
(Sage Gautama 
performed 
meditation at 
this place) 
Hindu temple Manthani Manthani 13th – 16th 
C.A.D. 
136 Siva temple Hindu temple Manthani Manthani 13th C.A.D. 
137 Mahalakshmi 
temple Hindu temple Manthani Manthani 13th C.A.D. 
138 Onkalisvara 
temple Hindu temple Manthani Manthani 13th C.A.D. 
139 Lakshminara-
yana temple Hindu temple Manthani Manthani 13th C.A.D. 
140 
Gauthames-
wara temple 
 
Hindu temple Manthani Manthani 13th C.A.D. 
28  [Act No.22 of 2017] 
141 Siva Trikuta 
temple Hindu temple 
Jangaam 
(Adda-
gunta) 
Rama-
gundam 13th C.A.D. 
142 
Siva temple 
(Temple built of 
roughly dressed 
stone) 
Hindu temple Kundagal Sultana-
bad 13th C.A.D. 
143 Siva temple Hindu temple Anapur Sirisilla 13th C.A.D. 
144 
Siva Temple 
(Trikuta temple 
belongs to 
Kakatiyan 
period) 
Hindu temple Vilasagar Boina-
palli 13th C.A.D. 
145 
Kesavardhana 
Panchamukha 
Lingeswara 
temple (Trikuta) 
Hindu temple Raikal Raikal 13th C.A.D. 
146 
Pratapgiri fort 
(Built by Raja 
Pratap Rudra of 
Warangal) 
Forts, 
Fortification 
walls 
Pratapa-
giri 
Maha-
devpur 13th C.A.D. 
147 Trikuta Easwara 
temple Hindu temple Thotla-
pally Bejjanki 13-14th 
C.A.D. 
148 Sive temple & 
inscriptions Hindu temple Bornapalli Huzura-
bad 
13th – 14th 
C.A.D. 
149 Fortfications 
(Hindu) 
Forts, 
Fortification 
walls 
Lakshetti-
pet 
Lakshetti
-pet 
13th – 14th 
C.A.D. 
150 Fort 
Forts, 
Fortification 
walls 
Khamm-
am town 
Khamm-
am 11th C.A.D. 
151 Mukkantes-
waralayam Hindu temple Kusuman-
chi 
Kusuman
-chi 13th C.A.D. 
152 Ganapeshwara 
Swamy Temple Hindu temple Kusuman-
chi 
Kusuman
-chi 13th C.A.D. 
153 
Sivalayam 
(Trikuta 
Temple) 
Hindu temple Pulluru Garla 13th C.A.D. 
154 Jaina Temple 
(Gollathagudi) Jaina temple Alvanpalli Jedcha-
rla 
8th – 9th 
C.A.D. 
155 Hindu temples 
& Inscriptions Hindu temple Poodur Gadwal 9th C.A.D. 
156 
Sri Sri 
Ramaligeswara 
swamy temple 
Hindu temple Bhoothpur Bhooth-
pur 12th C.A.D. 
157 
Sri Chenna-
kesava swamy 
temple 
 
Hindu temple Gangapur Jedcha-
rla 12th C.A.D. 
[Act No.22 of 2017]  29 
158 
Gudem Muka 
Gudulu 
(Belonging to 
rules of 
Vishunkundin 
Dynasty) 
Hindu temple Bekkam Veepan-
gandla 12th C.A.D. 
159 Hindu temple & 
Inscriptions Hindu temple Lingal Lingal 13th C.A.D. 
160 Old Hindu 
temples Hindu temple Alampur Alampur 13-16th 
C.A.D. 
161 Old Hindu 
temples Hindu temple Medula-
palli 
Veepan-
gandla 
13th - 15th 
C.A.D. 
162 Old Hindu 
temples Hindu temple Ammai-
palli 
Veepan-
gandla 
13th - 15th 
C.A.D. 
163 
Sri Bheemes-
wara Swamy 
Temple 
Hindu temple Endabetla Nagar-
kurnool 13th C.A.D. 
164 Hindu temple Hindu temple Raghupati
pet 
Kalwa-
kurti 13th C.A.D. 
165 Kumbeswara 
swamy temple Hindu temple Makthal Makthal 13th C.A.D. 
166 Siva temple Hindu temple Madugu-
ala 
Madu-
gala 13th C.A.D. 
167 Siva temple 
Complex Hindu temple Andugula Madu-
gula 13th C.A.D. 
168 
Uma 
Maheswara 
temple 
Hindu temple Amarabad Acham-
pet 13th C.A.D. 
169 
Old Hindu fort & 
Hill (south 
Indian style) 
Forts, 
Fortification 
walls 
Samastha
nam Atmakur 13th C.A.D. 
170 Hindu temple & 
Sculptures Hindu temple Mannanur Amrabad 13th C.A.D. 
171 Fort (Pratapa 
Rudrakota) 
Forts, 
Fortification 
walls 
Chandra-
guptapat-
nam 
Atmakur 13th - 14th 
C.A.D. 
172 Old Hindu fort & 
Insciptions 
Forts, 
Fortification 
walls 
Panagal Panagal 13th - 15th 
C.A.D. 
173 Sri Mallikarjuna 
Swamy Temple Hindu temple Makthal Makthal 13 - 14 
C.A.D. 
174 Hindu temples 
& Inscriptions Hindu temple Ghanpur Ghanpur 
(Killa) 
13th - 16th 
C.A.D. 
175 
Sri Ramalinges-
wara Swamy 
temple 
Hindu temple Nandi-
kandi 
Sada-
sivapet 12th C.A.D. 
176 
Kasivisweswa-
ralayam 
 
Hindu temple Kalbagoor Sanga-
reddy 12th C.A.D. 
30  [Act No.22 of 2017] 
177 Sri Trilingeas-
wara Alayam Hindu temple Yellareddy
pet Thoguta 12 - 13 
C.A.D. 
178 
Remains of 
Hindu temples 
and Tombs 
Hindu temple Patan-
cheru 
Patan-
cheru 
12 - 15th 
C.A.D. 
179 Jaina temples Jaina temple Patan-
cheru 
Patan-
cheru 13th C.A.D. 
180 Siva temple Hindu temple Duddeda Konda-
paka 13th C.A.D. 
181 Ancient Temple Hindu temple Edithanur Sanga-
reddy 13th C.A.D. 
182 Hindu temples 
& Inscriptions Hindu temple Konda-
paka 
Konda-
paka 13th C.A.D. 
183 Trikuta temple Hindu temple Nagula-
padu Penphad 12th C.A.D. 
184 
Nameswara & 
Trikuta, Swamy 
temples 
Hindu temple Pillala-
marri Suryapet 1203 C.A.D. 
185 Erakeswara 
Swamy temple Hindu temple Pillala-
marri Suryapet 1203 C.A.D. 
186 Ugranasimha 
Swamy temple H

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