(1)When any person having, in a tenancy advertised for sale under this Chapter or in execution of a certificate for arrears of rent due in respect thereof signed under the Bengal Public Demands Recovery Act, 1913, an interest which would be voidable upon the person pays into Court the amount requisite to prevent the sale-(a)the amount so paid by him shall be deemed to be a debt bearing interest at twelve and a half per cent per annum and secured by a mortgage of the lands of the tenancy to him ;(b)his mortgage shall take priority of every other charge on the lands of the tenancy other than a charge for arrear of rent; and(c)he shall be entitled to possession of the lands of the tenancy as mortgagee of the tenant, and to retain possession of them as such, until debt with the interest due thereon, has been discharged.
