(1)An estimate of net assets as defined in clause (18) of section 3 of the Punjab Land Revenue Act, 1887 (hereinafter referred to as the Act), shall be framed on the basis of rents in kind paid by tenants at will prevailing in the estate or group of estate under consideration.(2)Factors involved. - The accurate calculation of this estimate depends on four factors -(a)the average acreage of each crop on each class of land for which it is proposed to frame separate rates;(b)the average yield per acre of each crop so grown for which rent is taken by division of produce;(c)the average price obtainable by agriculturists for each of the crops referred to under clause (b) ; and(d)the actual share of the gross produce received by landowners in the case of crops, which are divided, and the rent payable on zabti crops.From the first three of these factors an estimate shall be made of the value of the annual gross produce of the estate or group of estates in question.From that estimate and the fourth factors an estimate shall be made of the annual value of the landowners' share of that produce or net assets.
