(1)Notwithstanding anything contained in the foregoing provisions of this Chapter, the Municipality may, by resolution direct general revaluation of lands and buildings in any ward of the Municipality or any part thereof during the currency of any period specified under this Chapter, and such general revaluation shall have effect from the beginning of the year in which such revaluation is made and shall remain in force in respect of each ward or the portion thereof, as the case may be, of the un-expired portion of the period during which, but for such revaluation, the annual valuation would have remained in force.(2)When a direction of general revaluation has been given under sub-section (1) of this section, the provisions of section 127, section 128 and section 129 shall apply.
