(3)Nothing in sub- section (1) or sub- section (2) shall apply to a nonresidential premises and the vacant possession of such premises shall be delivered to the landlord within one year-(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.
