Section 61 in The Chota Nagpur Tenancy Rules, 1959
61. Joint application. -
With the consent of the Revenue-Officer, any number of tenants of the same status holding land under the same landlord, whose interest is recorded in the same khewat entry in the same village, may make a joint application for the settlement of rents, or may be joined as defendants in the same proceeding on a similar application by the landlord: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 such order for the joint or separate disposal of the application as he may think fit.
