163. Inferior tenant paying into court may deduct from rent.
- When a tenancy is advertised for sale-(a)under the Chapter ; or(c)in execution of a certificate, signed under the Bengal Public Demands Recovery Act, 1913 ;or when such sale is set aside under Section 165 ;and any tenant, holding immediately or mediately under the defaulter, pays money into Court in order to prevent the sale or to set aside the sale, as the case may be,such inferior tenant may, in addition to any other remedy provided for him by law, deduct the whole or any portion of the amount so paid, from any rent payable by him to his immediate landlord and that landlord, if he is not the defaulter, may, in like manner, deduct the amount so deducted from any rent payable by him to the immediate landlord, and so on until the defaulter is reached.
