93. Joinder of tenants as parties to proceedings relating to rent.
(1)Any number of tenants cultivating in the same estate may, in the discretion of the Revenue Officer or Revenue Court and subject to any rules which the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make in this behalf be made parties to any proceeding under Chapter III.(2)But a decree or order shall not be made in any such proceeding unless the Revenue Officer or Revenue Court is satisfied that all the parties thereto have had an opportunity of appearing and being heard.(3)A decree or Oder made in any such proceeding shall specify the extent to which each of the tenants is affected thereby.
