Section 15(6) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
(6)In the case of an order passed in first appeal under this section against which a second appeal under this section or an application for revision under Section 18 is filed, the order passed in second appeal or revision, as the case may be, shall be final and in the case of every other order passed in first appeal such order shall be final.
