Section 122 in The United Provinces Tenancy Act, 1939
122. Joinder of parties in suit relating to variation of rent
. - (1) A suit for commutation, abatement, or enhancement of rent may be instituted against, or by, any number of ex-proprietary, occupancy, hereditary or non-occupancy tenants collectively :Provided that all such tenants are tenants of the same land- holder, and all the holdings in respect of which the suit is instituted, are situated in the same mahal and village.(2)No decree shall be passed in any such suit affecting the interest of any person, unless the Court is satisfied that he has had an opportunity of being heard.(3)The decree shall specify the extent to which each of the holdings is affected thereby.Relief in Agricultural Calamities
