Section 16(2) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(2)If the landlord fails to carry out white-washing once in every year, recolouring once in three years and periodical repairs, which he is bound to make, the tenant may by notice, require him to carry out the same within one month from that date of service of the notice, and, on the landlord's failure to do so within the said period, the tenant may himself carry out the same at a cost not exceeding one month's rent for the building and deduct such cost from the rent.
