Subject to the provisions of Rule 1 of Order XXIII in Schedule I to the Code of Civil Procedure, 1908, when a landlord has instituted a suit against a raiyat or an under raiyat for the recovery of any rent of his holding the landlord shall not institute another suit against him for the recovery of any rent of that holding until after six months from the date of the institution of the previous suit:Provided that when a subsequent suit for rent is instituted by a co-sharer landlord and has been consolidated with a previous suit for rent under the provisions of sub-Section (4) of Section 139, the date of the institution of the subsequent suit shall, for the purpose of this section, be deemed to be the date of the suit which was first instituted and with which it was consolidated.
