(2)Where the property consists of a house or part of a house which-(a)is in the occupation of the owner for the purposes of his own residence; or(b)cannot actually be occupied by the owner by reason of the fact that owing to his employment, business or profession carried on at any other place, he has to reside at that other place in a building not belonging to him, the annual value of such house or part of the house shall be taken to be nil.
