(1)In making the reference the authorised officer shall state for the information of the District Court, in writing under his hand,-(a)the nature of the hereditary right or privilege claimed by the person having interest;(b)the names of the persons having interest in such right or privilege, and the share of each such person in the amount paid under section 6 or section 8;(c)his reasons for arriving at the aggregate income, if any, arising out of such right or privilege;(d)the documentary evidence, if any, adduced by the applicant;(e)if the objection be to the amount the grounds therefor.
