247. Joinder of parties in proceedings under Section 244 or 246 - Where a 'Mundari-khunt-kattidari' tenancy is held jointly by a group of Khunt-kattidar's, and an objection to the making of a certificate under Section 244, or to the execution thereof, or to the maintenance of a suit under Section 246, is made on the ground that all the Khunt-kattidars have not been made parties to the proceedings, the objection shall not be entertained if it be shown that other Khunt-kattidars could not be made parties without undue delay or expense.
