Section 87(2) in Kerala District Administration Act, 1979
(2)Whenever by any notice, requisition or order issued under the provisions of this Act or the rules or by-laws made thereunder, any person is' required to execute any work, or to take any measure or to do anything, a reasonable time shall be specified in such notice, requisition or order within which the work shall be executed, or the measure taken or the thing done.
