(4)The provisions of sub-sections (1) and (4) of section 13 and of sub-sections (1) and (2) of section 15 , or, as the case may be, of sub-section (2) of section 16 shall apply in relation to an investigation and valuation under this section:Provided that the abstract and statement prepared as the result of such investigation and valuation shall be furnished by such date as theAuthority may specify.
