Section 2 in The Foreign Exchange Management (Acquisition And Transfer Of Immovable Property In India)Regulations, 2000
2. Definitions .-In these regulations, unless the context otherwise requires,--
(a)"Act" means the Foreign Exchange Management Act, 1999 (42 of 1999);(b)"an authorised dealer" means a person authorised as an authorised dealer under sub-section (1) of section 10 of the Act;(c)"a person of Indian origin" means an individual (not being a citizen of Pakistan or Bangladesh or Sri Lanka or Afghanistan or China or Iran or Nepal or Bhutan); who--(i)at any time, held Indian passport; or(ii)[ who or either of whose father or mother or whose grandfather or grandmother was a citizen of India by virtue of the Constitution of India or the Citizenship Act, 1955 (57 of 1955);](d)"repatriation outside India" means the buying or drawing of foreign exchange from an authorised dealer in India and remitting it outside India through normal banking channels or crediting it to an account denominated in foreign currency or to an account in Indian currency maintained with an authorised dealer from which it can be converted in Foreign currency;(e)the words and expressions used but not defined in these regulations shall have the same meanings respectively assigned to them in the Act.
