- In making a reference to the Civil Court under Section 55, the Collector shall state, for the information of the said Court, in writing under his hand,-(1)the name of the estate or revenue-free property to which the reference applies, together with the numbers (which it bears on the general register) and if (an estate) on the revenue-roll of the district;(2)the names of all the persons who now stand registered on the general register as proprietors, managers or mortgagees of such estate or property, with the character and extent of the interest in respect of which each stands registered;(3)the name of the applicant for registry;(4)the character and extent of the interest in dispute;(5)the circumstances of the case, as far as they are before the Collector, and the reasons which have led him to make the reference.
