Section 7 in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972
7. Notice on landlord to perform duties.
(1)If the landlord neglects to make such repairs or to maintain such existing essential supplies and services as he is bound to do under the provisions of section 6, the Court may , on the application of the tenant, direct the landlord by notice to appear before is and to show cause against the application of the tenant.(2)If the landlord fails to show sufficient cause, the court, the Court may direct him to make such repairs or as the case may be, to take such measures for the restoration of the essential supplies and services as contemplated in section 6 within a period fixed by the Court.(3)If the landlord fails or neglects to make such repairs or take such measures within the period fixed by the Court, the Court may on application of the tenant permit him to make such repairs or take such measures, as the case may be , at a cost not exceeding the amount determined by the Court after taking such evidence as it may consider necessary; and it shall thereafter be lawful for the tenant to make such repairs of take such measures an to deduct the cost thereof from the rent or to recover the Court by execution, and for the purpose of this sub-section the order of the Court shall be deemed to be a decree under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) and to be capable of execution as such under the provisions of the Code or under the spirit of the aforesaid Code in areas where the said Code does not apply.
