Section 12 in East Punjab Urban Rent Restriction Act, 1949
12. Failure by landlord to make necessary repairs.
- If a landlord fails to make the necessary repairs to a building other then structural alterations, it shall be competent for the Controller to direct on application by the tenant, and after such inquiry as the Controller may think necessary, that such repairs may be made by the tenant, and that the cost thereof may be deducted from the rent which is payable by him.
