Section 4(5) in The Himachal Pradesh Land Revenue Act, 1953
(5)"estate" means any area: -(a)for which a separate record-of-rights has been made, or(b)which has been separately assessed to land revenue, or would have been so assessed if the land revenue had not been released, compounded for or redeemed, or(c)which the State Government may, by general rule or special order, declare to be an estate;
