129. Right of tenant or sub-tenant to deduct from rent amount paid for ryot.
- Where a proclamation has been made for the sale of a holding or part of a holding of a defaulting ryot, and any tenant or sub-tenant thereof, whose interest would be affected by the sale, pays to the Collector or to the selling officer the amount requisite under section 122 to prevent the sale, he 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 may, in like manner, deduct the amount so deducted from any rent payable by him to his immediate landlord and so on, until the defaulter is reached.
