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NCT Delhi - Section

Section 8A in The Delhi Rent Control Rules, 1959

8A. [ Form of report of valuation by valuer. [Inserted by G.S.R. 473(E), dated 18th April, 1990 (w.e.f. 8-5-1990).] - (1) The report of valuation by a valuer in respect of the premises shall be in Form F.

Fees. - (2) The amount of fees to be paid to the valuer shall be such as may be decided by the Rent Controller.]