Section 22 in Puducherry Buildings (Lease and Rent Control) Act, 1969
22. Failure by landlord to make necessary repairs.
- [(1) If a landlord fails to make necessary repairs to the building within a reasonable time after notice is given -(a)by the authorised officer in the case of a building in respect of which the Government shall be deemed to be the tenant under sub-section (5) of section 4;(b)by the tenant in the case of any other building; the authorised officer aforesaid may, in the case referred to in clause (a), make such repairs or have them made by the allottee and deduct the cost thereof from the rent payable for the building or ask the allottee to make such deduction from the rent payable; and the Controller may, in the case referred to in clause (b), direct, on application by the tenant, that such repairs may be made by the tenant and that the cost thereof may be deducted by the tenant from the rent payable for the building:Provided that the cost of repairs, and the deduction thereof which the authorised officer or the Controller, as the case may be, may authorise shall not exceed in any one year one-twelfth of the rent payable in respect of the building for that year.] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.](2)[ The landlord shall not, while making repairs render the building uninhabitable by digging up the floor or by removing any door or window or by causing any other damage to any part of the building] [Amended by Act No.8 of 1980 which came into force w.e.f 30.07.1980.].
