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19. Collector's statement to the Court.- (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.    |
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