Section 6(ii) in The Foreign Exchange Management (Acquisition And Transfer Of Immovable Property In India)Regulations, 2000
(ii)[] [ Condition Nos. (iii) and (iv) renumbered as Condition Nos. (ii) and (iii) respectively by G.S.R. 578(E), dated 29.6.2002 (w.e.f. 19.8.2002).] the amount to be repatriated does not exceed (a) the amount paid for acquisition of the immovable property in foreign exchange received through normal banking channels or out of funds held in Foreign Currency Non-Resident Account or (b) the foreign currency equivalent, as on the date of payment, of the amount paid where such payment was made from the funds held in Non-Resident External account for acquisition of the property;
