Securities And Exchange Board Of India - Subsection
Section 12(k) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(k)The valuer shall disclose to the trustee, any pending business transactions, contracts under negotiation and other arrangements with the manager or any other party whom the REIT is contracting with and any other factors that may interfere with the valuer's ability to give an independent and professional valuation of the property;
