Section 7(3) in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972
(3)If the landlord fails or neglects to make such repairs or take such measures within the period fixed by the Court, the Court may on application of the tenant permit him to make such repairs or take such measures, as the case may be , at a cost not exceeding the amount determined by the Court after taking such evidence as it may consider necessary; and it shall thereafter be lawful for the tenant to make such repairs of take such measures an to deduct the cost thereof from the rent or to recover the Court by execution, and for the purpose of this sub-section the order of the Court shall be deemed to be a decree under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) and to be capable of execution as such under the provisions of the Code or under the spirit of the aforesaid Code in areas where the said Code does not apply.
