Section 105(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)The Commissioner may, if he thinks fit, employ one competent persons to give advice or assistance in connection with the valuation of any land or building, and any person so employed shall have power at all reasonable times and after giving due notice, and on production, if so required, of authorization in writing in that behalf from the Commissioner, to enter on, survey and value any land or building which the Commissioner may direct him to survey and value.
