Lex Witness 3rd Annual Real Estate and Construction Legal Summit
Lex Witness is proud to present the 3rd Annual Edition of Real Estate & Construction Legal Summit 2014
Date: 14th February, 2014
Venue: The Leela Ambience, Gurgaon
According to current reports, the Indian real estate and construction sector is in a process of a paradigm shift in the way it operates. It is no longer business as usual. Driven by a wide range of regulatory developments, escalating project cost due to increasing cost of both material and skilled manpower, constrained and high funding cost, which all add to operational challenges. And ongoing projects still struggle to be completed in time.
However India is still considered an attractive market for investment in real estate and construction projects. The step taken up by SEBI by introducing REITs will be helpful in organizing, operating and managing real estate collective investments and will attract small investors as well in the real estate sector. With a realisation of asset classes which promise significant if not substantial return investment such healthcare real estate, development of industrial hubs and township around industrial corridor, metro projects in key cities, airport expansion and modernisation programme development and entertainment related constructions such as sport cities and amusement parks, there is noteworthy activities to be involved.
While steps have been taken with a view of improving the industry transparency and accountability by central and state governments, the lengthy, tedious and multi window approval process is bound to cause project delays and cost increment.
It against this background that the third edition Annual Real Estate and Construction Legal Summit offers you a not to be missed opportunity to help find solutions and guide through the maze of complex and new regulatory and legal challenges for all professionals involved in real estate and construction transactions. 3rd Annual RCLS is a must attend meeting for all those involved in the business of real estate and construction. For the last two years RCLS has been attended by more than 200 legal and business professionals who have benefited for the in-depth knowledge exchange
What is different this year?
- The event agenda has been designed to ensure a critical learning based outcome for all professionals.
- Shared learning environment: Industry acclaimed format designed to offer you real life insights and solutions with your peers
- Great learning choices: 9 topical focused group sessions on technical, legal updates, finance & taxation to choose
- Networking opportunities : Well spread across and structured breaks
- Implementable ideas
- Increased interaction through closed group sessions: hear and feel what is not discussed at open platforms
A leaning platform like no other - Experience it!
- Analysing the current legal, regulatory and compliance effecting value chain for real estate, construction and infrastructure companies
- Land acquisition, rehabilitation and resettlement Bill, 2013 - Industry Implication
- Companies Act, 2013 and it impact on real estate and construction companies
- Bribery and corruption issues
- Practical advice on land acquisition due diligence with respect to the land acquisition, rehabilitation and resettlement Bill, 2013
- Proceed with due diligence': What does it mean in construction contracts and development agreements
- Due diligence for avoiding future disputes and litigation in purchase of government owned land and infrastructure and development projects
- Developing a tangible due diligence checklist
Who Should Attend?
- Corporate Counsel
- Company Secretary
- Head - Contracts
- Head - Legal
- Chief Executive Officer
- Chief Financial Officer
- Chief Operating Officer
- Chief Risk Officer
- Managing Director
- Head - Land Acquisition
- Head - Compliance
- Head - Corporate Affairs
- Head - Operations
- Head - Regulatory Affairs
- Law Firm Partners
- Project Financer
- Individual Practitioners
- Developers
From the following Sectors
- Real Estate
- Construction
- Infrastructure
- Financial Institutions
- Government Authorities
- State Urban Development Authorities of India
- Private Equity Firms
- Real Estate Funds
- Banking Sector
- Construction Equipment Companies
- Hospitality Development
- Power & Energy Infrastructure Development
- Law Firms
Online Registration Form:
http://www.rcls.in/register.php
Contact
Mr. Abidali Dossa
Phone: +91-9702849915
Email: Abid@WitnessLive.in
Ms. Neelima Maheshwari
Phone: +91-8800841600
Email: Neelima@WitnessLive.in
Ms. Bhupinder Kaur
Phone: +91-9654155065
Email: Bhupinder@WitnessLive.in
Ms. Himani Singh
Phone: +91-8527123309
Email: Himani@WitnessLive.in
Mr. Akshay Alagh
Phone: +91-9899332111, +91-9899332440
Email: Akshay@WitnessLive.in
Lex Witness - India's 1st Magazine on Legal & Corporate Affairs
# 426, 2nd Floor,MG Road, Ghitorni,
New Delhi - 110030
Phone: 91-11-66.56.9797
Email: info@witnesslive.in
Website: www.rcls.in/
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