(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.
