VALUATIONS

General

• 1.VALUER’S LETTER CONFIRMING HIS INSTRUCTIONS

• 2.VALUER’S LETTER CONFIRMING THE INSTRUCTIONS TO ACT AS QUASI-ARBITRATOR

• 3.Letter by valuer confirming his instructions

• 4.Letter by valuer to parties confirming his instructions to act as quasi-arbitrator

• 5.Letter by valuer to prospective mortgagee informing him of arrangement with mortgagor as to fees

• 6.Letter by valuer confirming instructions from solicitor to value security for trustee mortgagees

• 7.Letter by valuer accepting instructions to represent a party to a stock valuation

• 8.Letter from estate agent briefly confirming normal instructions

• 9.Form of instructions containing onerous commission term

• 10.Letter to estate agent authorising him to contract on vendor’s behalf

• 11.Letter from estate agent confirming instructions with provision for scale of commission

• 12.Confirming letter from estate agent including abnormal commission term

• 13.Letter from an estate agent confirming a sole agency agreement

• 14.Letter from estate agent offering sub-agency instructions

• 15.Commission agreement in substitution for original instructions

• 16.Agreement by purchaser to indemnify vendor against possible liability for commission

• 17.Form of agreement subject to contract with receipt for deposit