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State of Punjab - Section

Section 12 in Land Revenue Assessment Rules, 1929

12. Estimates of true net assets.

- The final estimates of net assets based on, (a) rents in kind, and (b) cash rent calculated in accordance with the preceding rules, shall be compared, and the Revenue-officer shall then arrive at a definite estimate of what are the true net assets of each estate or group of estates.
(b)The method by which assessment to land-revenue shall be made.