VALUER’S LETTER CONFIRMING HIS INSTRUCTIONS

To

_________________ (name of seller)

_________________________

_________________________ (address of seller)

 

LETTER CONFIRMING THE INSTRUCTIONS OF THE SELLER

 

1. The valuation for ___________________________________________ is to take place at ____ (time) on __/__/20__ at ____________________________ (address).
2. The details of the property aforementioned have been more fully disclosed in the attached schedule to the agreement signed between the seller and the valuer.
3. The valuer has been appointed in this regard and has to inform the seller of any conflict of interest that may be present on his part in this valuation project within ___ days from the date of receiving this letter, or from the date when such conflict of interest may arise, if it arises during the process of inspection and valuation.
4. The valuer has to complete the project to the format, timeframe and conditions as detailed below:
5. __________________________________
6. __________________________________
7. __________________________________
8. __________________________________
9. __________________________________
10. The valuation has to be in compliance with the _________________ __________________, and the valuation report has to be compliant with the _________________________________.
11. The valuer has been instructed to undertake a thorough inspection of the property and all the relevant assets before the valuation is undertaken.
12. It has been specified on the part of the seller that the valuations be prepared by a member of the valuer’s firm who is experienced in _______________________________, and if the work is undertaken by more than one valuer, the role played by each in the valuation has to be mentioned in the valuation report.

This is in confirmation of the instructions that the seller has provided the valuer with, regarding the valuation project. In case of any dispute with regard to such instructions, this letter will be final with regard to the instructions mentioned herein. In case the dispute extends beyond the instructions stated in this letter, other communications between the parties shall be referred to.

 

_____________________ (name of seller)

_____________________

Seller’s Signature

_____________________ (name of valuer)

_____________________

Valuer’s Signature

­­­­­­­­_____________________ (name of witness)

_____________________

Witness

 

Dated: __/__/20__