(3)All sums obtained for lands conveyed under the provisions of this Section shall, after the payment of all expenses incurred on account of the same, be applied to the payment of the cost of any new irrigation works, or of the expenses of maintaining any irrigation works affecting the said lands and other adjacent lands, in reduction of the amount chargeable upon the beneficiaries of the lands benefited, as hereinbefore provided, if any amount be so chargeable.
