[FORM ‘F’

All questions to be answered by the valuer. If any particular question does not apply to the premises under valuation he may indicate so. If the space provided is not sufficient, details may be attached on separate sheets

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Name of valuer:

General:

1. Purpose for which valuation is made:

2. Date as on which valuation is made:

3. Name of owner/owners:

(i) Is the premises owner occupied/tenanted/both?

(ii) If partly owner occupied, specify portion and extend of are under owner occupation and rented portion.

4. Brief description of the premises:

5. Location, Street, Ward No.

6. Survey/Plot No. of land

Land:

7. Area of land supported by documentary proof.

8. Has any contribution been made towards development or is any demand for such contribution still outstanding?

9. Land rate adopted in this valuation:

(Here valuer shall adopted the rate notified by DDA/DA or Central Government as the case may be, and if no such rate has been notified for the area, the rate notified for the nearest area).

Cost of construction:

10. Year of commencement of construction and year of completion.

11. How were the premises constructed/ acquired:

(i) whether constructed through contractor/ by employing daily labour of both;

(ii) whether purchased in the form of ready built premises.

12. In case constructed though contract produce copies of the agreements etc.

13. In case constructed by employing daily wage labour, give basic rate of materials and labour supported by documentary proof.

14. What is the floor space index permissible and percentage actually utilised?

15. Furnish technical details of the premises on a separate sheep ( The Annexure to this Form may be used).

16. Valuation:

(Here the valuer should discuss in detail approach to valuation of the premises and indicate how the value has been arrived at, supported by necessary calculations).

PART II

I hereby declare that:

(a) the information furnished in Part I is a true and correct to the best or my knowledge and belief;

(b) I have no direct or indirect interest in the property valued;

© I have personally inspected the property on………………….

Date………… …………..….

Place………… Signature of valuer