Section 14(5) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960
(5)If any of the amenities enjoyed by the tenant are stopped by any person other than the landlord by reason of the landlord's failure to pay taxes or other charges, the tenant may pay such taxes or other charges and have the amenities restored and deduct from the rent the amounts so paid by him towards such taxes or other charges.
