Section 55(c) in The Chota Nagpur Tenancy Act, 1908
(c)The settlement of rent for any number of tenants occupying land under the same landlord, whose interest is recorded in the same khewat entry in the same village, may, upon the application of the parties or at the discretion of the Revenue-Officer, be disposed of in one proceeding provided that if at any time it appears to the Revenue-Officer that the question between any two of the parties of whom one is so joined with others, cannot conveniently be so jointly tried, he may order a separate trial to be held of that question, or he may pass order for the joint or separate disposal of the application as he may think fit.
