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Report No. 10 Reference to court 20. Collector's statement to the court.- (1) In making a reference under sub-section (3) of section 12, the Collector shall state for the information of the court, writing. (a) the situation and extent of the land, with particulars of any trees, buildings or standing crops thereon, attaching a plan of the land; (b) the names of the persons who, he has reason to believe, are interested in such land; and (c) the amount of compensation fixed by him under sub-section (3) of section 12 and the basis on which it was arrived at. (2) To the said statement shall also be attached a schedule giving particulars of the notices served upon, and of the statements in writing made or delivered by, the parties interested respectively, and any other information available wife the Collector relating to the matters referred to the court. [Section 19, L.A.A.]    |
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