Section 35A(4)(a) in Life Insurance Corporation of India (Staff) Rules, 1960
(a)any immovable property accepted or acquired by him by any of the modes specified in [sub-rule] [Substituted 'sub-regulation' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).] (1) or owned or inherited by him or held in his name or in the name of any member of his family or of any other person;