Section 3 in Guidelines for the disposal of Enemy Property Order, 2018
3. Valuation of immovable enemy properties.
(1)For the purpose of valuation of immovable enemy property, there shall be constituted a Valuation Committee at the district level consisting of the following, namely :-(a)District Magistrate of a district where the property is situated..........Chairman(b)Registrar/ Sub-Registrar of the District.............................................Member(c)Superintendent/ Executive Engineer of CPWD/PWD.......................Member(2)The Committee shall consider the circle rate of the area where the property is situated or a rate fixed by the district administration as a mode of valuation of the property alongwith other valuation modes.
