Section 10D(4) in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
(4)If a landlord, when required by a local authority to execute the "work of any such repairs, additions, improvements, alterations, or amenities , fails to do so the tenant or the tenants interested in such work may seek the approval of the local authority for executing such work. The local authority shall grant the approval unless other measures are taken to execute the said work. While granting the approval, the local authority shall specify the nature of the work and the estimated cost thereof which shall for all purposes be binding on the landlord. Upon such approval being granted, the tenants shall be entitled to execute the said work and to deduct the amount of the expenses thereof from the rent which from time to time becomes due by them to the landlord or otherwise recover such amount from him:Provided that where such work is jointly executed by the tenants the amount to be deducted or recovered by each tenant shall bear the same proportion as the rent payable by him in respect of his premises bear to the total amount of the expenses incurred for such work:Provided that the total amount so deducted or recoverable shall not exceed the estimated cost specified by the local authority.
