Section 11(2) in The Orissa House Rent Control Act, 1967
(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.
