Section 28(4) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(4)Where the tenant claims that the building requires white-washing or repairs to such extent that the cost thereof is likely to exceed the amount of one month's rent or two months' rent, as the case may be, in a year, herein after in this section referred to as " major repairs", and the landlord either declines his responsibility to carry out the same or fails to comply with the notice, the tenant may apply to the prescribed authority for an order under sub-section (5) .
