Report No. 10
Other References
57. Procedure in other references under the Act.-
Where any matter is referred to the court for decision under any provision of this Act other than sub-section (3) of section 12 or clause (b) of sub-section (1) of section 45, the following provisions shall apply-
(a) the officer making the reference shall-
(i) state for the information of the court in writing the points on which the decision of the court is sought and the views of the officer thereon, with reasons therefor; and
(ii) attach a summary of all material available with him which may be useful to the court in the determination of the reference;
(b) the court shall, on receipt of the jeference, cause a notice specifying the day on which the court will proceed to determine the reference and directing their appearance before the court on that day, to be served on the following, namely:-
(i) the officer making the reference;
(ii) all persons interested in the reference; and
(iii) where the reference has arisen out of any proceeding for the acquisition of land for any person or authority, that person or authority.
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