Section 6(iii) in The Foreign Exchange Management (Acquisition And Transfer Of Immovable Property In India)Regulations, 2000
(iii)[] [ 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).] in the case of residential property, the repatriation of sale proceeds is restricted to not more than two such properties.
