Section 10 in The Orissa House Rent Control Act, 1967
10. Landlord to effect repairs.
(1)If the landlord fails to effect normal repairs to the house and there by renders the house uninhabitable, the tenant may make an application to the controller, who may, after making such enquiry as he deems fit, direct the landlord to effect such repairs as may be necessary in the opinion of the Controller within a reasonable period to be fixed by him.(2)In case the landlord fails to comply with the directions issued under sub-section (i) the Controller may authorise the tenant to effect the repairs at his own cost and to adjust the amount so spent against the rent payable to the landlord in such number of instalments as may be fixed by the Controller:Provided that the tenant shall not be entitled to adjust any amount spent in excess of the amount which, in the opinion of the Controller, would have been reasonably necessary for effecting the said repairs.
