(1)No appeal shall lie - (a) from an order admitting an appeal or application for review on the ground specified in section 5 of the Indian Limitation Act, 1908 (Central Act IX of 1908), or(b)from an order rejecting an application for revision or review, or(c)from an order which is expressly declared by this Act to be final, or(d)by the from an interim order.(2)The Provisions of sub-section (1) shall apply to all applications or proceedings lending on the date of the commencement of the Rajasthan Revenue Laws (Amendment) ordinance, 1975 (Ordinance No. 13 of 1975).(3)All pending appeals against interim order, whether under section 75 or under section 76, ;hall abate on the date of the commencement of the Rajasthan Revenue Laws (Amendment) Ordinance, 1975 (Ordinance No. 13 of 1975).
