(2)The valuation list to be prepared by the valuation officers shall contain the following particulars and shall bear the signature of Valuation Officer, namely :(a)Name of the owner.(b)Holding No.(c)Ward No.(d)Annual value of the holdings-(i)now determined.(ii)as determined at the previous valuation.(e)Possible details of the rooms and other construction comprised the holdings.(f)Whether the annual value has been determined on the basis of annual rental or capital cost of the building. In either case the basis for arriving at the annual value should be briefly stated.
