(2)Vote for estate, tenure, etc., held by two or more co-sharers. - One vote only shall be allowed in respect of an estate, tenure or under-tenure belonging to two or more co-sharers.In order to ascertain whether this vote shall be taken as assenting or objecting to the adoption of the scheme, regard shall be had to the votes of the co-sharer individually, and account shall be taken of those only who actually vote.If the majority assent, a vote of assent shall be deemed to have been given in respect of the estate, tenure or under-tenure.If the majority object, a vote of objection shall be deemed to have been given.If the number assenting and the number objecting are equal, no vote shall be deemed to have been given in respect of such estate, tenure or under-tenure.
