Letter by valuer to parties confirming his instructions to act as quasi-arbitrator
To
[insert the name, address etc. both parties]
[Date]
Dear Sirs,
Thank you for your instructions received today to determine [the amount owing for dilapidations etc. under clause ______ of the agreement between you dated the _____ day of _____ for a tenancy of premises at _____ from ______ to ______].
I shall be pleased to undertake the work, and take this opportunity of confirming that my terms for doing so are those as mentioned in the enclosed Schedule.
[Schedule of charges]
Yours etc.
[Signature of valuer]
