(5)Where the application is for resumption under Section 16 from a tenant who is in possession of land exceeding the ceiling area and there are other landlord under whom the tenant holds, the Land Tribunal shall give notice of the application to ail other landlords so far as known to it, specifying a date within which they may apply for resumption or any land from such tenant. The Land Tribunal shall consider all applications from landlords for resumption from such tenant received within the specified time together, and, where the extent of land in the possession of the tenant in excess of the ceiling area is less than the aggregate of the extent of land applied to be resumed by the landlords, the Land Tribunal shall allow resumption by all the landlords equitably having regard to all circumstances.
