11. Manner of reference under section 44 by the officer authorized.
(1)In making the reference the officer making the order under section 42 shall state for the information of the Court in writing under his hand,-(a)the situation and extent or the land with particulars of buildings, if any, thereon,(b)the names of the persons whom he has reason to think interested in such land and buildings.(2)To the said statement shall be attached,-(a)a copy of the order fixing betterment charges,(b)a copy of the application requiring the reference to be made under section 44.(c)a Schedule giving the particulars of the notices served upon and of the statement in writing made or delivered by the parties interested respectively.(d)a copy of the plans showing the nature and location of the highway work concerned in relation to the lands assessed to betterment levy.
