Section 74 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
74. 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 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 proceedings unless the Revenue Officer or Revenue Court is satisfied that all the patties thereto have had an opportunity of appearing and being heard.(3)A decree or order made in any such proceeding shall specify the extent to which each of the tenant is affected thereby.
