(2)If a person, being a successor specified in sub-section (1), was ordinarily living in the premises with the deceased tenant but was not dependent on him on the date of his death, or he or his spouse or any of his dependent son or daughter is owning or occupying a residential premises in the same urban area, such successor shall acquire a right to continue in possession as a tenant for a limited period of one year from the date of death of the tenant and, on the expiry of that period, or on his death, whichever is earlier, the right of such successor to continue in possession of the premises shall become extinguished.Explanation. - For the removal of doubts, it is hereby declared that -(a)where, by reason of sub-section (2), the right of any successor to continue in possession of the premises become extinguished, such extinguishment shall not affect the right of any other successor of the same category to continue in possession of the premises but if there is no other successor of the same category, the right to continue in possession of the premises, shall not, on such extinguishment, pass on to any other successor specified in any lower category or categories, as the case may be.(b)the right of every successor, referred to in sub-section (1) to continue in possession of the premises shall be personal to him and shall not, on the death of such successor, devolve on any of his heirs.
