(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.