In the case of partnership firms, if even one of the partners is a foreign citizens, the firm would be required to take the permission from Reserve Bank of India, wherever necessary, for the acquisition or disposal of immovable properties in the name of the partnership firm.

In the case of any association or organisation or any trust, if any member or trustee is a foreign citizen, then  the permissions from Reserve Bank of India, wherever necessary, would be required to be taken for acquisition or disposal of immovable properties.