Section 9(2) in The Delhi and Ajmer Rent Control Act, 1952
(2)In fixing the standard rent of any premises of the lawful increase thereof, the Controller shall fix an amount which appears to him to be reasonable having regard to the provisions of section 6 or section 7 and the circumstances of the case:[16] [Provided that in working out the cost of construction of any premises or the market price of the land comprised in such premises for the purposes of section 6, or the cost of improvement, addition or alteration referred to in section 7, the Controller may take the assistance of any valuer approved by the Central Government in accor?dance with such rules as may be prescribed and the assessment shall be made by such valuer in the manner prescribed.]
