(2)Notwithstanding anything contained elsewhere in this Act or in any other law a decree for arrears of rent due in respect of a tenancy by a sole landlord, or by a co-sharer landlord in accordance with the provisions of Section 139, and a sale in execution of such decree, shall be valid against all the co-tenants, whether they have been made parties defendant to the suit or not, and against the holding in the manner provided in Part II of this Chapter, if the defendants to the suit are found by the Court; which decides the issue to have represented the entire body of co-sharer tenants in the tenancy for the rent of which the suit was brought.
