Section 7 in Foreign Exchange Management (Acquisition and Transfer of Immovable Property in India) Regulations, 2018
7. Acquisition by a Long-Term Visa holder.
- A person being a citizen of Afghanistan, Bangladesh or Pakistan belonging to minority communities in those countries, namely, Hindus, Sikhs, Buddhists, Jains, Parsis and Christians who is residing in India and has been granted a Long Term Visa (LTV) by the Central Government may purchase only one residential immovable property in India as dwelling unit for self-occupation and only one immovable property for carrying out self-employment subject to the following conditions:(a)the property should not be located in and around restricted/protected areas so notified by the Central Government and cantonment areas;(b)the person submits a declaration to the Revenue Authority of the district where the property is located, specifying the source of funds and that he/she is residing in India on LTV;(c)the registration documents of the property should mention the nationality and the fact that such person is on LTV;(d)the property of such person may be attached/confiscated in the event of his/her indulgence in anti-India activities;(e)a copy of the documents of the purchased property shall be submitted to the Deputy Commissioner of Police (DCP)/Foreigners Registration Office (FRO)/Foreigners Regional Registration Office (FRRO) concerned and to the Ministry of Home Affairs (Foreigners Division);(f)such person shall be eligible to sell the property only after acquiring Indian citizenship. However, transfer of the property before acquiring Indian citizenship shall require prior approval of DCP/FRO/FRRO concerned.
