3. I further say that the said assets, exclusive only of such last-mentioned items, but inclusive of all rents, interest, dividends and increased values since the date of the death of this said deceased, are under the value of.
Annexure AValuation of the Moveable and Immoveable Property of DeceasedCash in the house and at the banks, house-hold goods, wearing- apparel, books, plate, jewels, etc....(State estimated value according to best of Executor's or Administrator's belief.)Property in Government securities transferable at the public Debt Office....(State description and value at the price of the day; also the interest separately, calculating it to the time of making application.)Immovebale property consisting of....(State description, giving, in the case of houses, the assessed value, if any, and the number of years' assessment, the market-value is estimated at, and in the case of land, the area, the market value and all rents that have accrued.)Lease-hold property........(If the deceased held any leases for years determinable, state the number of years' purchase the profit rents are estimated to be worth and the value of such, insuring separately arrears due at the date of death and all rents received or due since that date to the time of making the application.)Property in public companies......(State the particulars and the value calculated at the price of the day ; also the interest separately calculating it to the time of making the application.)Policy of insurance upon life, money out on mortgages and other securities such as bonds, mortgages, bills, notes and other securities for money....(State the amount of the whole; also the interest separately, calculating it to the time of making the application.)Book debts (Other than bad).Stock in trade(State the estimated value, if any)Other property not comprised under the foregoing heads.(State the estimated value, if any)TotalDeduct amount shown in Annexure B, not subject to duty.Net TotalAnnexure B
