Section 12 in Haryana Urban (Control of Rent and Eviction) Act, 1973
12. Failure by landlord to make necessary repairs.
- If a landlord fails to make the necessary repairs to a building other than structural alterations, the Controller shall be competent to direct, on an application by the tenant, and after such enquiry as the Controller may think necessary, that such repairs may be carried out by the tenant and the cost thereof may be deducted from the rent which is payable by him :Provided that if the Controller is satisfied from affidavit or otherwise that urgent repairs are essential, he may by order in writing, allow the tenant to get the repairs carried out on such terms and conditions as may be imposed by the Controller, subject to his final decision as regards the cost thereof.
