(3)Notwithstanding anything contained in Explanation 1 to Section 47, or in Section 196, a decree awarding to a plaintiff a sum referred to in clause (i) of subsection (2) shall, as regards the remedies for enforcing the same, be as effectual as a decree obtained by a sole landlord or an entire body of landlords in a suit brought for the rent due to all the co-sharers.
