(3)Nothing in sub-section (1) or sub-section (2) shall apply to a non- residential premises and the vacant possession of such premises shall be delivered to the landlord within one year, -(i)of the death of the tenant, in case the tenant is an individual;(ii)of the dissolution of the firm, in case the tenant is a firm;Explanation. - If all the partners of the firm as on the date of hiring the premises leave the firm, it shall be deemed that the firm stands dissolved.(iii)of the winding up of the company, in case the tenant is a "company", as defined in the Companies Act, 1956.(iv)of the dissolution of the corporate body other than a company in case the tenant is such a corporate body.
