The act of Valuation is to appraise to estimate or setting the value of valuable, i.e., to create an awareness or acknowledgement of quality, nature, excellence or the like of assets the work of something in terms of the amount or other things for which it can be exchanged or in terms of some medium of exchange, an estimate usually subjective. Therefore a valuer is an appraiser. A Valuer cannot but be a specialist in his own field. Wisdom of the Valuer or appraiser becomes the foundation for future binding contracts for others. The working of future contracts of third parties solely depends on the expert report of the Valuer. He will also become author of future disputes if only he is not knowledgeable or acts unscrupulously. A Valuer is a beacon of light for all the commercial ventures be it in any field of economic activity and he becomes an indispensable tools in the wheels of commercial ventures. This pivotal position of Valuer put on him the burden of being a pr ....