Section 5 in Foreign Exchange Management (Acquisition and Transfer of Immovable Property in India) Regulations, 2018
5. Purchase/sale of Immovable Property by Foreign Embassies/Diplomats/Consulate Generals.
- A Foreign Embassy/Diplomat/Consulate General may purchase/sell immovable property in India other than agricultural land/plantation property/farm house provided (i) clearance from Government of India, Ministry of External Affairs is obtained for such purchase/sale, and (ii) the consideration for acquisition of immovable property in India is paid out of funds remitted from abroad through banking channels.
