(5)Notwithstanding anything contained in sub-section (1) of section 134 or sub-section (1) or sub-section (4) of this section, any land or building, -(i)Which for any reason has no annual value, assigned to it under this Act, may be valued at any time during the currency of the period specified in respect of such land or building under section 133; and(ii)The valuation of which has been cancelled on the ground of irregularity, may be valued at any time after such cancellation, and such valuation shall remain in force until a fresh valuation or revision is made and shall take effect from the beginning of the year from which the previous valuation, which has been cancelled would have taken effect:Provided that the valuation made under clause (i) or clause (ii) shall remain in force for the un-expired portion of the period specified under this Chapter.
