108. Right of tenant or cultivator to deduct from rent amount paid for his landlord.
(1)When an arrear of rent is realized from a tenant or cultivator by proceedings in distraint by any person other than his immediate landlord, the tenant or cultivator shall be entitled to deduct the amount so realized from any rent payable by him to such landlord,, and such landlord, if he is not the defaulter, shall in like manner be entitled to deduct the same amount from any rent payable by him to his landlord, and so on until the defaulter is reached.(2)Nothing in this section shall affect the right of any tenant or cultivator making a payment under section 87 to institute a suit in a Civil Court for the recovery from the defaulter of any portion of the amount paid which he has not deducted under this section.
