RBI has granted general permission to certain financial institutions like HDFC, LIC Housing Ltd., etc. to grant housing loans to NRIs for acquisition of a house/flat for self-occupation, subject to certain conditions. Authorised dealers have also been granted permission to grant loans to NRIs for acquisition of house/flat on their return to India, subject to certain conditions. Repayment of the land should be made within 15 years out of inward remittance through banking channels or out of funds held in the investor's NRE/FCNR/NRO accounts.

Further, RBI permits Indian companies/firms to grant housing loans to their employees deputed abroad and holding Indian passport, subject to certain conditions.