Conference on "Land Policies in South Asia: Promises, Practices and Challenges"
The International Association on Planning, Law, and Property Rights (PLPR) is pleased to organize its 1st South Asian Regional Conference on "Land Policies in South Asia: Promises, Practices and Challenges".
Date: 1st - 3rd September, 2015
Venue: National Law School of India University, Bengaluru
The International Association on Planning, Law, and Property Rights (PLPR) attracts academics in spatial planning, land use and property law, real estate and related disciplines (www.plpr-association.org).
- Planning matters.
- Law matters.
- Property matters.
These three simple messages inspire the growing PLPR community to examine the difficult relationship between public and private interests in the use of land.
Call for Papers:
The land question is central to the South Asian development tale for at least two reasons: First, the majority of its population stills obtains their livelihood from agriculture and allied activities while landholding is highly skewed; Second, urban planning is facing unprecedented challenges due to a gush of migration to cities seeking livelihood resulting in bourgeoning property values. Responses to these challenges through laws and policies have been very high compared to the academic attention they have received. Yet, practices emerging from planning and policies have exposed limited reach on the extent of problems. This paradox calls for serious introspection and academic engagement.
The conference welcomes papers that provide theoretical analysis, economic/social analysis of planning, case studies of the implementation of planning and regulation instruments, practices related to law and planning, analysis of case laws in a selected segment. We particularly encourage students who can imaginatively approach the traditional issues even if their ideas are controversial.
Some of the tentative topics to which invitation is made are:
- Property Rights and Markets
- Informal Housing
- Environmental Laws and Regulations
- Land Acquisition Practices and Policies
- Property and Exclusion
- Forest Rights
- Second Generation Land Reforms
- Real Estate Developments and Regulation
- Corruption in Planning
- Illegal Construction and Mining
- Participation in Planning
- Smart Cities with innovative land and water management systems
The abstracts should be emailed to sarc.plpr@gmail.com. All abstracts will be peer reviewed and decision about the inclusion of paper in the conference will be communicated in the last week of April 2015.
Scholarships:
There are ten scholarships that will cover the full costs and travel for the Conference (applicable only for academics from India). The recipients of the scholarship will be selected based on blind-folded peer review of academic papers submitted on any of the above themes. Those intending to be considered for the scholarship must submit abstracts (for deadline see below) and their full papers (7000-8000 words) before 30th May 2015. Results will be communicated in the first week of July.
Accommodation:
For most of the participants, we will be able to provide accommodation in the campus. We will also be making arrangements with selected hotels in Bangalore from where transportation will be arranged to conference venue.
Important Dates:
Last date to send abstract (300 words): |
31st March, 2015 |
Intimation to authors regarding the selection of abstract: |
30th April, 2015 |
Last date to send full paper (for those intending to avail scholarship): |
30th May, 2015 |
Registration for the conference opens: |
1st May, 2015 |
Early bird registration closes (campus accommodation will be made available on first-come, first-serve basis): |
30th June, 2015 |
Conference Dates: |
1st - 3rd September, 2015 |
Contact:
Dr. Sony Pellissery
Associate Professor
National Law School of India University, Bangalore
Nagarabhavi, India 560072
Email: sonyp@nls.ac.in
Website: www.nls.ac.in
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