(4)The provisions of sub-section (3) shall apply only in a case where the amount of consideration or a part thereof has been received [by way of an account payee cheque or an account payee bank draft or by use of electronic clearing system through a [bank account or through such other electronic mode as may be prescribed] [Substituted 'by any mode other than cash' by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]] [ Inserted by Act 33 of 2009, Section 17 (w.e.f. 1.4.2010).] on or before the date of agreement for transfer of the asset.] [ Substituted by Act 46 of 1986, Section 8, for Explanation 4 (w.e.f. 1.4.1988).][Explanation.—For the purposes of this section, "residential unit" means an independent housing unit with separate facilities for living, cooking and sanitary requirement, distinctly separated from other residential units within the building, which is directly accessible from an outer door or through an interior door in a shared hallway and not by walking through the living space of another household.]
