- Notwithstanding anything contained in this Act, every suit under this Act instituted by -(a)a sole landlord,(b)the entire body of landlords, or(c)one or more co-sharer landlord.shall be subject to the provisions of Sections 192 to 194;and to every decree referred to in Sub-section (1) of Section 212, and to every decree in a suit framed under Section 199, the provisions of Chapter XIV shall, so far as may be practicable, be applicable.Rules under the Act
