Section 11 in The Orissa House Rent Control Act, 1967
11. Continuance of tenancies other than tenancies from month to month.
(1)If a tenant in possession of any house held on a tenancy other than a tenancy from month to month wished to extend the period of tenancy by not less than six and not more than twelve months, he may give the landlord, not less than one month before the expiry of the tenancy, a written notice of his intention after depositing with the Controller or paying to the landlord the arrears of rent, if any, and upon the delivery of such notice and upon such deposit or payment being made the tenancy shall, save as hereinafter provided, be deemed to have been extended for the period specified in the notice.(2)Where the landlord to whom a notice has been given under sub-section (1) wishes to object to the extension demanded by the tenant, he may within fifteen days of the delivery to him of such notice, apply to the Controller in that behalf, and if the Controller is satisfied-(a)that the house is in good faith required by the landlord for the occupation of himself or any member of his family or for the occupation of any person or persons for whose benefit the house is held by him ; or(b)that the tenant has done any of the acts provided in clauses (i) to (iv) of sub-section (2) of section 7 ;he shall pass an order disallowing the extension demanded by the tenant.
