9. Manner of reference under section 35 by the Highway Authority or the authorized officer.
(1)In making the reference under section 35, the Highway Authority or the officer authorized making the award under section 28 shall state for the information of the Court in writing under his hand,-(a)full particulars of the property or right or interest therein and the nature of damage, if any, thereto in respect of which compensation is awarded,(b)the names of the persons whom he has to think interested in such compensation.(2)To the said statement shall be attached,-(a)a copy of the award,(b)a copy of the application requiring the reference to be made under section 35, and(c)a schedule giving particulars of the notices served upon and of the statements in writing made or delivered by the parties interested respectively.
