(2)The value of a house belonging to the assessee and exclusively used by him for residential purposes throughout the period of twelve months immediately preceding the valuation date, may, at the option of the assessee, be taken to be the value determined in the manner laid down in Schedule III as on the valuation date next following the date on which he became the owner of the house or the valuation date relevant to the assessment year commencing on the 1st day of April, 1971, whichever valuation date is later.][* * *] [ Proviso omitted by Act 18 of 1992, Section 93 (w.e.f. 1.4.1993).][ Explanation.-For the purposes of this sub-section,¬-(i)where the house has been constructed by the assessee, he shall be deemed to have become the owner thereof on the date on which the construction of such house was completed:(ii)"house" includes a part of a house being an independent residential unit.] [Substituted by Act 3 of 1989, Section 62, for Section 7 (w.e.f. 1.4.1989). ]
