Section 19 in State Land Acquisition Act, 1990 (1934 A.D.)
19. Collector's statement to the Court.
(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 the land with particulars of any trees, buildings or standing crops thereon ;(b)the names of the persons whom he has reason to think interested in such land ;(c)the amount awarded for damages and paid or tendered under sections 5 and 17 or either of them and the amount of compensation awarded under section 11 ;(cc)[ the amount paid or deposited under section 17-A of this Act ;] [Clause (cc) inserted by Act XX of 1988, s. 9.](d)if the objection be to the amount of the compensation, the grounds on which the amount of compensation was determined ;(e)the name of persons out of those interested in such land who have accepted the award.(2)To the said statement shall be attached a schedule, giving the particulars of the notices served upon, and of the statements in writing made, or delivered by the parties interested respectively.
