Section 10(2) in The Orissa House Rent Control Act, 1967
(2)In case the landlord fails to comply with the directions issued under sub-section (i) the Controller may authorise the tenant to effect the repairs at his own cost and to adjust the amount so spent against the rent payable to the landlord in such number of instalments as may be fixed by the Controller:Provided that the tenant shall not be entitled to adjust any amount spent in excess of the amount which, in the opinion of the Controller, would have been reasonably necessary for effecting the said repairs.
