46. [ No appeal against certain orders. [Substituted by M.P. Act No. 23 of 2018]
- Notwithstanding anything contained in section 44, -(a)no appeal shall lie from an order -(i)allowing or rejecting an application for condonation of delay on the grounds specified in section 5 of the Limitation Act, 1963 (No. 36 of 1963); or(ii)rejecting an application for review; or(iii)allowing or rejecting an application for stay; or(iv)of an interim nature; or(v)passed under the provisions of sections 29, 30, 104, 106, 114-A, 127, 146, 147, 150, 152, 161, 207, 208, 210, 212, 213, 215, 220 and 243; and(b)no second appeal shall lie from an order passed in first appeal against an order passed under the provisions of sub-section (1) of section 131, section 134, section 173, section 234, section 239, section 240, section 241, section 242, section 244 and section 248.]
