193. [ Joinder of ryots in applications for commutation, enhancement or reduction of rent. [Substituted for the original section 193 by section 112 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
(1)An application for commutation, enhancement or reduction of rent may be made against or by any number of ryots collectively:Provided that all such ryots are ryots of the same landholder and that all the holdings in respect of which the application is made are situated in the same village and that the grounds of commutation, enhancement or reduction, as the case may be, are the same:Provided also that, if it appears to the Revenue Court that the application cannot be conveniently disposed of jointly, the Court may, at anytime before the first hearing, of its own motion or on the application of any of the parties, or, at any subsequent stage if the parties agree, order separate trials of the application or make such other order as may be necessary or expedient.(2)No order shall be passed in any application under sub-section (1) affecting the interest of any person unless the Court is satisfied that the person has had an opportunity of appearing and being heard.(3)The order shall specify the extent to which each of the ryots is affected thereby][194 to 196. [Sections 194,195 and 196 were omitted by section 113 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]***]
