Gujarat National Law University (GNLU) is one of the premier law schools in India. Established in 2003 under the Gujarat National Law University Act, 2003, it is located in Gandhinagar, the capital city of Gujarat. The university is renowned for its rigorous academic programs, distinguished faculty, and a strong emphasis on research and practical legal training. GNLU offers a variety of undergraduate, postgraduate, and doctoral programs in law, including the integrated B.A. LL.B. (Hons.), LL.M., and Ph.D. degrees.
GNLU’s campus is equipped with state-of-the-art facilities, including a well-stocked library, modern classrooms, and advanced IT infrastructure. As a National Law University, GNLU attracts students from across India, fostering a diverse and inclusive community. It maintains strong connections with the legal industry, government agencies, and international institutions, providing students with ample opportunities for career advancement and professional development.
Real Estate Law/Real Property Law encompasses the legal framework governing land and its development, including residential, commercial, and industrial construction. Prior to the enactment of the Real Estate (Regulation and Development) Act, 2016 (RERA), the regulation of the real estate sector varied at the state level due to legislative jurisdiction resting with the states.
This led to a lack of uniformity in regulations across different states, resulting in governance challenges and inadequate grievance redressal mechanisms. Grievances were often addressed under existing laws such as the Consumer Protection Act, 1986, and the Competition Act, 2002. To address these issues and provide relief to homebuyers, the Parliament passed the RERA in 2016.
Real Estate (Regulation and Development) Act, 2016 (RERA) has brought significant changes to India’s real estate landscape, introducing transparency, accountability, and timely delivery in real estate, and it is imperative for legal practitioners, professionals, realtors, academicians, and students to have a comprehensive understanding of its provisions and implications. With this in mind, GNLU has designed an Advanced Training Programme on “Real Estate Law: Navigating India’s Legal Landscape under the RERA, 2016” to provide participants with in-depth insights into the various aspects of Real Estate.
The Course is open to Students (Law and Allied Streams), Research Scholars, Practitioners, and Professionals.
Gandhinagar, Gujarat, India (In Campus – offline).
Interested participants are required to apply through the link(s) mentioned at the end of this post.
Registration shall be confirmed after receipt of the registration form and course fee.
Certificate on successful completion of the Course
Ms. Ruchita Kaundal, Assistant
Professor of Law, Gujarat National Law University,
+91 9818260882, rkaundal@gnlu.ac.in.
Click here for the official notification.
Click here to make the payment.
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