(1)Notwithstanding anything contained in the Indian Contract Act, 1872, all co- sharer tenants and their successors in interest shall be liable to the landlord jointly and severally for that rent payable to such landlord on account of the tenancy whether such rent has accrued during the time of their own occupation or during the time of the occupation of their predecessor in interest and the right, title and interest of such tenants, as are made parties defendant to the suit, shall pass by a sale in execution of a decree obtained against him.
