Section 4(12A) in The Himachal Pradesh Land Revenue Act, 1953
(12A)[ "net letting value" of a site put to non-agricultural use means the estimated annual rent of the site remaining after deduction of- [Inserted by section 2 (b)of HP. Act 21 of 1976, the Himachal Pradesh 'Panchayat Raj Act'.](i)fair remuneration for the capital invested on building or machinery or both after deducting the depreciation on their value;(ii)house-tax, property-tax; and(iii)maintenance charges not exceeding one month's gross rent, as ascertained or estimated in the manner prescribed.Explanation. - Where no reliable data regarding the cost of buildings and machinery on a site is forthcoming or is otherwise available, valuation and depreciation shall be based on the standards of the Public Works Department of Himachal Pradesh, and]
