32. Liability of person in possession of land to pay contribution or loan.- When any person primarily liable to pay any contribution under section 25 or 31 or any loan made under section 27 makes a default, the amount of such contribution or loan, which may be due, shall be recoverable from any person in possession of the land:
Provided that where any amount is recovered under this section from a person who is not primarily liable for the same, such person shall be allowed credit for any payments which he may have duly made to the person who is primarily liable and shall be entitled to credit for the amount recovered from him, in account with the person who is primarily liable.
