Section 11(1) in The Orissa House Rent Control Act, 1967
(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.
