(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 damage caused under section 6 or of restrictions imposed under section 7;(b)the names of the persons whom he has reason to think interested in such land;(c)the amount of compensation awarded under section 12; and(d)if the objection be to the amount of the compensation, the grounds on which the amount of compensation was determined.(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.
