Section 25(2) in The Foreign Exchange Regulation Act, 1973
(2)Any person resident in India and holding any immovable property outside India at the commencement of this Act shall, before the expiry of a period of three months from such commencement or such further period as the Reserve Bank may allow in this behalf, declare such holding to the Reserve Bank in such form and containing such particulars as may be specified by the Reserve Bank.[* * *] [ Sub-Section (3) omitted by Act 29 of 1993, Section 12 (w.e.f. 8.1.1993).]
