Section 12(2) in The Bihar Public Irrigation and Drainage Works Act, 1947
(2)For the purposes of sub-section (1), the following shall be deemed to be expenses incurred in connection with a proposed work, namely: -(a)the cost of preparing under the orders of the [Provincial] [Substituted by A.L.O. for State.] Government a rough plan and estimate of cost, if any, of the proposed work; and(b)the cost of any action taken in. accordance with the provisions of subsection (1) of Section 8 before the issue of an order under sub-section (1) of Section 5 [or Section 5A] [Inserted by Section 6 of Bihar Act 3 of 1951.] directing that the proposed work shall be executed and all sums paid to any person as compensation under sub-section (2) of Section 8.
