Section 25 in Chhattisgarh State Rajmarg Adhiniyam, 2003
25. Collector's statements to Court.
- The Collector shall, in making such reference forthwith the following information to the Court-(a)the situation and extent of claim, with particulars of any building, structure etc.;(b)the name of persons whom he had 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.
