25. Cost of compensation, etc., to be deemed part of expense of construction. Such expense may be defrayed by advances from the public funds.
- All amounts paid as compensation for any lands taken for the purposes of this Act, or for damage inflicted in carrying out any scheme or works under this Act, or as salaries of officers, servants or establishments, or for surveys or valuations (whether antecedent or subsequent to the preparation of the scheme and plans), and all amounts otherwise duly expended in carrying out the purposes of this Act, shall be included in and deemed to constitute the cost of, construction of the works, and may be defrayed by advances from the public funds as provided by Section 22.
