(9)In the event of tenancy not being sold as a result of a suit instituted, under sub-Section (1) nothing contained in Rule 2 of Order II in Schedule I to the Code of Civil Procedure, 1908, shall preclude co-sharer landlord who has been joined as plaintiff under sub-Section (3) or is deemed to be a co-plaintiff under sub-Section (4) from receiving by suit, rent and interest due to him and damages, if awarded, in respect of the tenancy for the period subsequent to the date of the institution of the suit under this section.
