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Foreign Exchange Management (Acquisition and Transfer of Immovable Property in India) (Amendment) Regulations, 2015

RESERVE BANK OF INDIA
Foreign Exchange Department
Central Office
Mumbai- 400 001

Notification No. FEMA. 335/2015-RB

Dated February 04, 2015

Foreign Exchange Management (Acquisition and Transfer of
Immovable Property in India) (Amendment) Regulations, 2015

In exercise of the powers conferred by clause (i) of sub-section (3) of Section 6, and sub section (2) of Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendment in the Foreign Exchange Management (Acquisition and Transfer of Immovable Property in India) Regulations, 2000 (Notification No. FEMA. 21/ 2000-RB dated May 3, 2000), namely:- 

2. Short title and commencement

(i) These Regulations may be called the Foreign Exchange Management (Acquisition and Transfer of Immovable Property in India) (Amendment) Regulations, 2015.

(ii) They shall come into force from the date of their publication in the Official Gazette.

3. Amendment of the regulations

In the Foreign Exchange Management (Acquisition and Transfer of Immovable Property in India) Regulations, 2000 (Notification No. FEMA 21/2000-RB dated May 3, 2000), the existing regulation 7 shall be substituted by the following namely:

7. Prohibition on acquisition or transfer of immovable property in India by citizens of certain countries

No person being a citizen of Pakistan, Bangladesh, Sri Lanka, Afghanistan, China, Iran, Nepal, Bhutan, Macau or Hong Kong without prior permission of the Reserve Bank shall acquire or transfer immovable property in India, other than lease, not exceeding five years.”

(C D Srinivasan)
Chief General Manager


Foot Note:-

The Principal Regulations were published in the Official Gazette vide G.S.R. No.407 (E) dated May 8, 2000 in Part II, Section 3, sub-Section (i) and subsequently amended as under:-

G.S.R.No. 578 (E) dated 19.08.2002
G.S.R.No. 557 (E) dated 22.07.2003
G.S.R.No. 130 (E) dated 03.03.2006
G.S.R.No. 299 (E) dated 01.05.2009
G.S.R.No. 813 (E) dated 12.11.2009
G.S.R.No. 733 (E) dated 17.10.2014

Published in the Official Gazette of Government of India – Extraordinary – Part-II, Section 3,
Sub-Section (i) dated 24.02.2015- G.S.R.No.120(E)

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