(1)In making the reference, the Forest Officer shall state, for the information of the District Court, in writing under his hand-(a)the extent and situation of the land, with particulars of the trees cut and removed;(b)the names of the persons whom he has reason to think are interested in such land;(c)the amount of kudivila; and(d)if the objection be as to the amount of kudivila, the grounds on which it was determined.
