Section 19(1) in State Land Acquisition Act, 1990 (1934 A.D.)
(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.
