47. Persons interested in land may obtain release from attachment.
- It shall be lawful for any person claiming an interest in the immovable property which has been, or is about to be, attached, to obtain its release by paying the arrears of public revenue due thereon, with interest and cost of process ; and all such sums, if paid by a tenant, may, subject to the contract of tenancy, be deducted from any rent then or afterwards due by him to the defaulter ; and if paid by a bona fide mortgagee or other encumbrancer upon the property of by any person not being in possession thereof but bona fide claiming an interest therein adverse to the defaulter, shall be a charge upon the property but shall only take priority over other charges according to the date on which the payment was made. Such sums when paid by a bona fide mortgagee or other encumbrancer shall further constitute a debt from the defaulter.
