4th Annual Real Estate and Construction Legal Summit 2015
Date: 29th May, 2015
Venue: Shangri-La's - EROS, New Delhi
Download Summit Agenda
Introduction:
After having completed 3 successful editions, Lex Witness is pleased to present the 4th Annual Edition of Real Estate & Construction Legal Summit, 2015. The summit will focus on native challenges like the Land Acquisition Act to the innovative developments likes REITS.
Summit Concept:
"The Indian real estate market size is expected to touch US$ 180 billion by 2020. The housing sector alone contributes 5-6 per cent to the country's gross domestic product (GDP). Also, in the period FY08-20, the market size of this sector is expected to increase at a compound annual growth rate (CAGR) of 11.2 per cent. Retail, hospitality and commercial real estate are also growing significantly, providing the much-needed infrastructure for India's growing needs." source: IBEF
Amongst many other sectors of the India Inc., the Indian Real Estate Sector stands out to be one of the post promising sectors prospering towards growth by leaps and bounds - yes that is what we are rightful to envisage keeping in mind the moods and swings the sector has been going through. Be it the FDI or the REITS there are quite a few softeners for the cash strapped sector in times to come.
However, the sector has been looking out for scopes of relief in terms of policy, regulation and financing models even otherwise. Be it the Competition Commission of India or the National Green Tribunal, the sector has witnessed tremendous regulation rides and its cut throat whips as well in the past. And there lies a huge cry and need for the 'Regulation' that the sector has been eyeing at as a wish point. Yes, the Real Estate (Regulation & Development) Bill, 2013 happens to be one of those highly aspired for policy movements that the sector is waiting for.
Well, that's just the Regulation side of the story. The Ordinance journey that the Land Acquisition, Rehabilitation and Resettlement Act 2013 is going through yet again creates a dual effect for the industry with the farmer's might on one hand and the other reliefs that it may provide to the sector.
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.
The 4th Annual Edition of the Real Estate and Construction Legal Summit 2015 offers you an 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. The 4th Annual RCLS 2015 is a must attend meeting for all those involved in the business of Real Estate and Construction. For the last 3 years RCLS has been attended by more than 300 legal and business professionals who have benefited for the in-depth knowledge exchange.
Registration:
Registration to the 4th Annual Edition of RCLS 2015 is now open! Registration is subject to availability of seats. Please reserve your seats in case you are interested
Registration Fee:
No. of Delegates |
For Corporate |
For Law Firms & Legal Service Providers |
International Delegate Registrations |
1 Delegate |
INR 10,000 |
INR 12,000 |
350 USD |
2 Delegates |
INR 18,000 |
INR 20,000 |
325 USD per Delegate |
3 Delegates |
INR 24,000 |
INR 27,000 |
300 USD per Delegate |
Taxes extra as Applicable
Applicable Discounts & Additional Info:
- 15% Discount for First 25 Registrants
- 10% Discount to all SILF, ICCA Members & WITNESS Subscribers
- No two discounts can be clubbed together
- The registration fee includes conference kit, access to all speakers' presentations, certificate of attendance and a complimentary copy of Lex Witness Magazine.
Payment Details:
Payment by INR bank draft or cheque should be made in favour of "SriGro Interactive Pvt. Ltd." addressed to:
Mr. Akshay Alagh
SriGro Interactive Pvt. Ltd.
# 426, 2nd Floor,
MG Road, Ghitorni,
New Delhi - 110030
Phone: +91-11-66569797
