Section 12 in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949
12. Compensation Officer's statement to the District Judge.
- In making the reference, the Compensation Officer shall send to the District Judge the record of the case and a statement in writing for his information clearly specifying -(a)the situation, description, and area of the land with particulars of any trees, building or standing crops thereon;(b)the name of persons whom he has reasons to believe to be interested in such land and the reasons for so believing;(c)the amount of compensation determined by him ; and(d)the amount of compensation claimed by the objector or objectors and the ground on which such amount shall be calculated.
