Section 18 in Tripura Buildings (Lease and Rent Control) Act, 1975
18. Failure by landlord to make necessary repairs.
(1)Notwithstanding any law, custom, usage or contract to the contrary the landlord shall be bound to attend to the periodical maintenance and necessary repairs of the building. If a landlord fails to attend to such maintenance or repairs to the buildings and amenities thereto within a reasonable time after notice is given by the tenant, it shall be competent for the Rent Control Court to direct, on application by the tenant, that such maintenance and repairs may be attended to by the tenant and that the charges and cost thereof not exceeding such amount as may be specified in the order may be deducted from the rent which is payable by him :Provided that no direction shall be given by the Rent Control Court under this sub-section unless the landlord has been given an opportunity to represent his case before Rent Control Court.(2)No appeal shall lie from the order of the Rent Control Court passed under sub-section (1) which shall be final.
