(1)In making the reference the Collector shall state for the information of the court in writing under his hand,-(a)the situation and extent of land, with particulars of any building, structure etc.:(b)the names of persons whom he has reason to think interested in land:(c)the amount of compensation determined under section 17:(d)the amount paid or deposited under section 18: and(e)if the objection be to the amount of 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 notices served upon, and of the statements in writing made or delivered by, the parties interested respectively.
