(2)in the case of the holder of a temporary lease of an estate or tenure, the compensation shall be paid out of the compensation payable under this Chapter to the immediately superior landlord of such lessee and the Compensation Officer shall apportion the compensation between such lessee and his immediately superior landlord subject to the Rules made under this Act and, in making the apportionment, the Compensation Officer shall take into consideration the unexpired period of the lease, [and the advances paid by such lessee] [Substituted by Act 20 of 1954.]
