Supreme Court Explains: Debt Becoming Financial & Operational Debt  ||  P&H HC: Model Code of Conduct Can’t Stand in Way of Execution of Judicial Order  ||  Chh. HC: Can’t Build Matrimonial Home With Bricks & Stones, Love & Respect Between Spouses Required  ||  Ker. HC: Fitting of Sensors in Buses Used as Stage Carriages Can’t be Insisted by Registration Author  ||  Kar. HC: Can’t Consider Party’s Declaration, Promise of Policies as Corrupt Practise under RP Act  ||  Bom. HC: Public Sector Banks Not Empowered to Issue Look Out Circulars Against Loan Defaulters  ||  Mad. HC: Child Needs Safe & Caring Environment While Growing up, Corporal Punishment Not a Solution  ||  Mad. HC: 2020 Amendment to Public Premises (Eviction of Unauthorised Occupants) Act, Struck Down  ||  Del. HC: Persons Not Accused of Deceiving Others Should Handle Haj Pilgrims  ||  Del. HC: Centre Directed to Decide Plea to Recruit Women Through CDS, Within Eight Weeks    

Acquisition/Transfer of immovable property in India by Overseas Citizen of India- (Reserve Bank of India) (29 Dec 2021)

MANU/RPRL/0252/2021

Banking

A large number of queries have been received at various Offices of the Reserve Bank, based on newspaper reports on a Supreme Court Judgement, on whether prior approval of RBI is required for acquisition/transfer of immovable property in India by as Overseas Citizen of India OCIs.

It is hereby clarified that the concerned Supreme Court Judgement dated February 26, 2021 in Civil Appeal 9546 of 2010 was related to provisions of FERA, 1973, which has been repealed under Section 49 of FEMA, 1999. At present, NRIs/OCIs are governed by provisions of FEMA 1999 and do not require prior approval of RBI for acquisition and transfer of immovable property in India, other than agricultural land/farm house/plantation property, as per the terms and conditions laid down in Chapter IX of the Foreign Exchange Management (Non-debt Instruments) Rules, 2019, dated October 17, 2019 (as amended from time to time), issued under Section 46 of FEMA 1999.

Tags : ACQUISITION   IMMOVABLE PROPERTY   OVERSEAS CITIZEN  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved