Section 50 in The Himachal Pradesh Land Revenue Act, 1953
50. [ Basis of assessment. [Substituted for section & 51 by section 16 of the Act 21 of 1976.]
- The assessment of land-revenue shal1 be based on an estimate of -(a)the average money value of the net assets of the estate or group of estates in which the land concerned is situated; or(b)in the case of special assessment of land put to non-agricultural use in an assessment circle or part thereof-(i)on the average net letting value of a category and class of sites, or(ii)where for any reason it is not possible to ascertain the net letting value, on the average market value of sites as determined in the manner prescribed:Provided that when a special assessment is made under section 63, notwithstanding the period fixed for the continuance of an assessment or the limit provided in section 51 or the area having been declared to be an urban assessment circle, the land revenue may be assessed as a fixed annual charge payable in a lump sum or by instalments in accordance with the rules mode under this Act.
