About Institute of Advanced Legal Studies:
The Institute of Advanced Legal Studies (IALS) was established in 1991 by the Indian Law Society, Pune, with the objective of promoting research in law and offering specialized academic programmes across diverse branches of legal study for the benefit of the common man. The Institute conducts courses on subjects of socio-legal importance, aiming to foster a robust legal culture within the Indian community by imparting basic legal knowledge relevant to everyday life, thereby upholding and strengthening the rule of law.
About the Diploma in Housing Laws Course:
The Diploma in Housing Laws is a unique academic programme initiated in 1995 by the Institute of Advanced Legal Studies (IALS) — an allied institution of the Indian Law Society. Since its inception, the course has attracted a large number of participants and has held a distinctive place in promoting legal awareness among the common people.
This programme is designed to equip participants with a comprehensive understanding of the complex legal framework governing immovable property, housing, and real estate in India. It emphasizes the legal processes involved in the acquisition, development, and management of property.
The curriculum provides extensive training in property law, covering key legislations, procedures, and documentation. Participants will engage with multiple laws and provisions relating to land, building regulation, and housing governance.
A dedicated session on the Real Estate (Regulation and Development) Act, 2016 (RERA) is also included, conducted by domain experts.
The course is particularly beneficial for professionals such as architects, civil engineers, promoters, builders, and legal practitioners engaged in real estate development, construction, and the formation of housing societies.Since inception, it has received an overwhelming response from law students, practicing advocates, engineers, and architects alike.
The course will be conducted on line and the lectures will be delivered through Google Meet in an interactive environment using modern learning technologies. The pedagogy includes participative lectures, group discussions, simulations, presentations, and audio-visual tools.
Evaluation of the participants at the end of the course will be based on final assessment by holding an online examination.
The faculty comprises eminent lawyers from the Pune Bar, senior professors of ILS Law College, and distinguished industry experts — ensuring a blend of academic expertise with practical insight.
Class Schedule:
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Classes will be conducted four days a week (Monday to Thursday)
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Timings of the sessions will be from 6:00 p.m. to 8:00 p.m.
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This time and date are fixed to make it convenient for working professionals.
Eligibility Criteria:
Applicants must meet any one of the following requirements:
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Graduate in any discipline from a recognized University; or
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Student currently pursuing the 4th or 5th year of the B.A. LL.B. programme; or
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Students who are pursuing LL.B. degree programme are eligible to apply.
Course Details:
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Particulars |
Details |
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Date of Commencement |
10th November 2025 |
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Duration |
10th November 2025 — 10th February 2026 (subject to holidays and contingencies) |
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Approximate Duration |
3 months (34 teaching units & written examination) |
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Target Participants |
Advocates, Law Students, Government and Corporate Legal Officers, Engineers, Architects, Professors |
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Days |
Monday to Thursday (subject to availability of resource persons) |
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Timings |
6:00 p.m. — 8:00 p.m. |
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Seats |
Limited |
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Course Fees (Inclusive of Reading Material): |
For current ILS Students: ₹30,000 + ₹5,400 (18% GST) = ₹35,400 |
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Payment Mode |
Payment Mode: Online Only |
Examination and Certification:
The final assessment will be based on the following components:
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Attendance in sessions — 20 marks
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Final Online Written Examination — 80 marks
Total: 100 marks
Passing Requirement: Minimum 50%
A Diploma Certificate will be awarded upon successful completion of the course, bearing the seal and signature of the President of the Indian Law Society.
Note: Participants with less than 75% attendance will not be permitted to appear for the final examination.
Learning Outcomes:
Upon completion, participants will be able to:
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Understand the functioning and dynamics of the real estate market.
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Gain insight into the laws, principles, and practices governing real estate transactions.
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Acquire knowledge of property documentation and related legal, financial, and valuation aspects.
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Develop the ability to conceptualize, negotiate, and finalize property transactions effectively.
Useful Links:
Application Process:
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Download the Application Form and fill in all details.
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Affix your recent photograph.
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Send a scanned copy of the completed form to ials@ilslaw.in.
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Attach a copy of your Passing Certificate or Statement of Marks of the qualifying examination.
For Further Queries:
Email: ials@ilslaw.in Contact: Ms. Manjusha Gurjar — 9422060258 / (020) 25652072