(2)No application for revision shall be entertained -(a)against an order appealable under this Code;(b)against any order passed in second appeal under this Code;(c)against an order passed in revision;(d)against an order of the Commissioner under section 210;(e)unless presented within forty-five days from the date of order or its communication to the party, whichever is later :Provided that where an order, against which an application for revision is being preferred, was made before the coming into force of the Madhya Pradesh Land Revenue Code (Amendment) Act, 2018 the period of limitation for presenting the application for revision shall be as provided in the Code prior to the said Amendment Act.
