(1)When a proclamation has been made for the sale of a holding or part of a holding and any person having an interest therein which would be affected by the sale, pays to the Collector or the selling officer the amount requisite under section 122 to prevent the sale, -(a)the amount so paid by him shall be deemed to be a debt bearing interest at six per centum per annum and charged upon the holding; and(b)such charge shall take priority of every other charge on the holding, other than a charge for arrear of rent and any prior charge under this section.
