18. Collector to record particulars in certain cases.
- If, when the Collector proceeds to make the inquiry as mentioned in Sections fourteen and fifteen, no claimant attends, or if any person whom the Collector has reason to think interested does not attend, the Collector shall hold a proceeding and record the following particulars:(a)the nature and extent of the property of which the value has been diminished and in respect of which compensation is claimed, and the character and extent of the damage done;(b)the names of the persons whom he has reason to think interested in such property;(c)the amount fixed by him as compensation; and(d)the grounds on which such amount was determined.And to place amount of compensation in deposit. - And shall place the amount so fixed by him in deposit, there to be held on account of the persons interested, and shall issue a notice to the persons believed to be interested, informing them that the said amount has been deposited as required by this Section, and that, should no application be made to the Court (as provided in the next succeeding section) within six weeks of the issue of the notice on the last of the persons named therein, the Collector will pay the amount to any person legally authorized to receive and to give an acquittance for the same).
