Section 10(1) in The Orissa House Rent Control Act, 1967
(1)If the landlord fails to effect normal repairs to the house and there by renders the house uninhabitable, the tenant may make an application to the controller, who may, after making such enquiry as he deems fit, direct the landlord to effect such repairs as may be necessary in the opinion of the Controller within a reasonable period to be fixed by him.
