- The Collector shall, in making the reference State for the information of the Court in writing under his hand-(a)the situation and extent of claim, with particulars of any building structure etc.;(b)the names of persons whom he has reason to believe are interested in the claim;(c)the amount of compensation determined under Section 22;(d)the amount paid or deposited under Section 23; and(e)if the objection be to the amount of compensation, the grounds on which the amount of compensation was determined.
