Section 8 in The Chennai City Land Revenue Act, 1851
8. Deduction from landlord's rent of payment by under-tenant.
- In the case payment by any tenant or occupier not holding immediately under [the Government] [The words 'the Crown' were substitute/or the words East India Company' by the Adaptation Order of l937 and the word 'Government' was substituted tor 'Crown by the adaptation Order 1950.], or the seizure and sale of his property, he may deduct the amount of the payment or levy from the next payment of rent to his landlord.
