Section 5(3) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(3)Nothing in sub section (1) or sub section (2) shall apply to a non residential building and the vacant possession of such building shall be delivered to the landlord within one year or unexpired portion of tenancy, Whichever is earlier: -(i)of the death of tenant, in case the tenant is an individual:(ii)of the dissolution of the firm, in case the tenant is a firm;(iii)of the winding up of the company, in case the tenant is a company;(iv)of the dissolution of the corporate body other than a company, in case the tenant is such a corporate body.Provided that it is open to the landlord and the successor tenant to enter into a fresh agreement.CHAPTER- II Regulation of Rent
