(3)The entire body of co-sharer tenants in the tenancy shall not, for the purposes of sub-Section (2) be deemed to be represented by the defendants to the suit unless such defendants include-(i)all the co-sharer tenants in the tenancy who are actually residing in the village or villages in which the lands of the tenancy are wholly or partly situated at the time of the institution of the suit,(ii)such of the co-sharer tenants in the tenancy as may have, at any time during the three years provision to that for the rent of which the suit is brought, made any payment of rent due in respect of the tenancy, and(iii)all other co-sharer tenants in the tenancy whose names are entered in the landlord's rent-roll.
