Foreign Exchange Management
(Acquisition and transfer of immovable property outside India) Regulations,
2000
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Notification No.FEMA 7 /2000-RB
dated 3rd May 2000
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RESERVE BANK OF INDIA
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(EXCHANGE CONTROL DEPARTMENT)
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CENTRAL OFFICE
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MUMBAI 400 001
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In exercise of the powers conferred by
clause (h) of sub-section (3) of Section 6, subsection (2) of Section
47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve
Bank hereby makes the following regulations relating to acquisition
and transfer of immovable property outside India, namely :-
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1.
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Short title and commencement :-
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i)
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These regulations may be called the Foreign
Exchange Management (Acquisition and transfer of immovable property
outside India) Regulations, 2000.
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ii)
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They shall come into force on 1st day of
June, 2000.
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2.
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Definitions :-
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In these regulations, unless the context
requires otherwise, -
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i)
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'Act' means the Foreign
Exchange Management Act, 1999 (42 of 1999) ;
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ii)
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the words and expressions used but not
defined in these Regulations shall have the same meanings respectively
assigned to them in the Act.
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3.
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Restriction on acquisition or transfer
of immovable property outside India :-
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Save as otherwise provided in the Act or
in these regulations, no person resident in India shall acquire or transfer
any immovable property situated outside India without general or special
permission of the Reserve Bank.
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4.
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Exemptions :-
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Nothing contained in these regulations
shall apply to the property -
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(a)
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held by a person resident in India who
is a national of a foreign state ;
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(b)
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acquired by a person resident in India
on or before 8th July 1947 and continued to be held by him
with the permission of the Reserve Bank.
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5.
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Acquisition and Transfer of Immovable Property
outside India :-
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(1)
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A person resident in India may acquire
immovable property outside India, -
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(a)
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by way of gift or inheritance from a person
referred to in sub-section (4) of Section 6 of the Act, or referred
to in clause (b) of regulation 4;
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(b)
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by way of purchase out of foreign exchange
held in Resident Foreign Currency (RFC) account maintained in accordance
with the Foreign Exchange Management (Foreign Currency accounts by a
person resident in India) Regulations, 2000;
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(2)
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A person resident in India, who has acquired
immovable property outside India under sub-regulation (1) of this regulation,
may transfer it by way of gift to his relative who is a person resident
in India;
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Explanation :
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For the purposes of this regulation, 'relative'
in relation to an individual means husband, wife, brother or sister
or any lineal ascendant or descendant of that individual.
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(P.R. GOPALA RAO)
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Executive Director
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 05.05.2000 - G.S.R.No.390(E)
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