Section 13 in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
13. Statement of prescribed authority to Court.
(1)In making a reference under section 12, the prescribed authority shall state for the information of the Court, in writing under his hand,-(a)the situation and extent of the land, with particulars of any trees, buildings or standing crops thereon;(b)the names of the persons whom he has reason to think interested in such land;(c)the amount of compensation determined under section 6;(d)the amount paid or deposited under sub-section (1) of section 9; and(e)if the objection be to the amount of the compensation, the grounds on which the amount of compensation was determined.(2)To the said statement shall be attached a schedule giving the particulars of the notices served upon, and of the statements in writing made or delivered by, the parties interested respectively.
