(4)No deduction under this section shall be allowed to an assessee in any case, where—(a)any residential accommodation is—(i)owned by the assessee or by his spouse or minor child or, where such assessee is a member of a Hindu undivided family, by such family at the place where he ordinarily resides or performs duties of his office or employment or carries on his business or profession; or(ii)owned by the assessee at any other place, being accommodation in the occupation of the assessee, the value of which is to be determined under section 21(6) or (7)(a); or(b)the assessee has any income falling in Schedule III (Table: Sl. No. 11).
