Section 28(3) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(3)If the landlord fails to comply with the notice, the tenant may himself carry out the white-washing or repairs at a cost not exceeding one month's rent or two months' rent, as the case may be, in a year and deduct the amount from the rent, and in any such case he shall furnish the account of the expenditure incurred to the landlord.
