Section 22 in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
22. Failure by landlord to make necessary repairs.
- [(1) If a landlord fails to make necessary repairs to the building within a reasonable time after notice is given-] [Section 22 was renumbered as sub-section (1) thereof and sub-section (2) was added to that section by section 17 of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of l973).](a)by the authorized officer in the case of a building in respect of which the Government shall be deemed to be the tenant under sub-section (5) of section 3;(b)by the tenant in the case of any other building;the authorized officer aforesaid may, in the case referred to in clause (a), make such repairs or have them made by the allottee and deduct the cost thereof from the rent payable for the building or ask the allottee to make such a deduction from the rent payable; and the Controller may, in the case referred to in clause (b), direct, on application by the tenant, that such repairs may be made by the tenant and that the cost thereof may be deducted by the tenant from the rent payable for the building:Provided that the cost of repairs, and the deduction thereof which the authorized officer or the Controller, as the case may be, may authorize shall not exceed in any one year one-twelfth of the rent payable in respect of the building for that year.(2)[ The landlord shall not, while making repairs, render the building uninhabitable by digging up the floor or by removing any door or window or by causing any other damage to any part of the building.] [Section 22 was renumbered as sub-section (1) thereof and sub-section (2) was added to that section by section 17 of the Tamil Nadu Buildings (Lease and Rent Control) Amendment Act, 1973 (Tamil Nadu Act 23 of 1973).]
