Section 124(1) in Telangana Panchayat Raj Act, 2018
(1)Whenever by any notice, requisition or order under this Act, or under any rule, bye-law or regulation made thereunder, any person is required to execute any work or to take any measures or to do anything, a reasonable time shall be fixed in such notice, requisition or order within which the work shall be executed or the measures taken or the thing done.
