Section 30(1) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(1)If a tenant in possession of any building held on lease for a specified period intends to extend the period limited by such lease, he may give the landlord at least one month before expiry of the period limited by the lease, a written notice of his intention to do so, and upon the delivery of such notice, the landlord may renew the tease on the terms mutually agreed upon.
