Section 4(12) in The Himachal Pradesh Land Revenue Act, 1953
(12)"net-assets"of an estate or group of estates means the estimated average annual surplus produce of such estates group of estates remaining after deduction of the ordinary expenses of cultivation as ascertained or estimated.Explanation. - Ordinary expenses of cultivation include payments, if any, which the land-owner customarily bears whether in kind or in cash either in whole or in part in respect of:-
