Section 361(2) in The Orissa Municipal Corporation Act, 2003
(2)When an occupier of any premises is served with a notice under Sub-section (2) of Section 364 he may, after giving to the person to whom he is responsible for the payment of his rent, three days notice in writing, himself have the repair executed and in such event he shall be entitled to deduct from any rent due or to become due by him to such person the actual expenses incurred by him in complying with the notice served under Subsection (2) of Section 367.
