Securities And Exchange Board Of India - Subsection
Section 21(9) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(9)No valuer shall undertake valuation of the same property for more than four years consecutively:Provided that the valuer may be reappointed after a period of not less than two years from the date it ceases to be the valuer of the REIT.
