(1)An application for commutation, enhancement or reduction of rent may be made against or by any number of ryots collectively:Provided that all such ryots are ryots of the same landholder and that all the holdings in respect of which the application is made are situated in the same village and that the grounds of commutation, enhancement or reduction, as the case may be, are the same:Provided also that, if it appears to the Revenue Court that the application cannot be conveniently disposed of jointly, the Court may, at anytime before the first hearing, of its own motion or on the application of any of the parties, or, at any subsequent stage if the parties agree, order separate trials of the application or make such other order as may be necessary or expedient.
