(2)Any decree passed or under made in a suit or proceeding, in which the conditions set forth in sub-Section (1) of this section are complied with, shall have the effect of a decree passed or order made on the application of the sole landlord or the whole body of landlords shall take effect as regards the entire tenancy as the case may be :Provided that, when a suit is brought under Section 10 or Section 28 or Section 31 for enhancement of rent, or when an application is made under Section 101 by a co-sharer landlord for settlement of rent, the Court of Revenue Officer, as the case may be, when the rent has been fixed or settled, shall distribute any amount by which the rent has been increased or reduced between the co-sharer landlords of the tenancy in proportion to their respective shares in such tenancy, whether they have or whether they have not joined as plaintiffs or applicants, and such distribution shall be binding on all the co- sharer-landlords as if they had sued or applied for the same, and for the purposes of any appeal, application or suit in regard to such distribution they shall be deemed to have sued or applied under sub-Section (1) of this section together with the plaintiff or applicant.Agents and representatives of landlords
