Section 21B(4) in The Chota Nagpur Encumbered Estates Act, 1876
(4)the Court, upon application by the Manager or by any party to a suit, may order that the plaint or memorandum of appeal be amended so as to conform with the requirements of clause (1), or that the Manager be named as the representative of the holder as required by Clause (2) of this section.][Provided that, if in any suit or appeal both the plaintiff and defendant are holders of separate property managed by the same Manager, the Commissioner shall appoint for each holder an officer other than the Manager to be his representative for the purpose of such suit or a appeal and references in this section to the Manager shall be deemed to be references to such representative;] [Inserted by Act 2 of 1924.]
