About the Course
The Institute of Advanced Legal Studies, an allied institution of the Indian Law Society, initiated this unique course – Diploma in Housing Laws in the year 1995. It is there on the legal landscape without any challengers until now anywhere in India.
Conduct of Course:
All these years this course was being conducted face to face with the resource persons. But due to challenges that have occurred due to COVID 19 Pandemic the Institute has decided to take it to another level by offering the same course on line for the benefit of the participants.
The course on Housing laws is very exhaustive and the purpose of training is to provide information about the laws related to Immovable property, Housing and Real Estate, in India. During the training offered under this course the participants are exposed to different laws and provisions related to land and building.
The course also has a separate discussion with experts on RERA.
The course is designed to train the professionals, like the Architects, Civil Engineers, Promoters and Builders and Lawyers engaged in Real Estate, formation of housing societies and construction. The course has received overwhelming response since the beginning from students of Law, practicing advocates, Civil engineers and Architects.
Pedagogics:
This course will be taught online. The Course is designed to be taught in an interactive environment and will use technology to ensure participative lectures, group discussions, simulations, presentations, and audio-visual tools.
The participative nature of the Course will also be followed in the evaluation of students via lecture analysis / lecture summary, objective tests.
Classes will be held four days in a week, in the evening between 6.00 p.m. to 8.00 p.m. – which is suitable for the working professionals.
The faculty for the course comprises of highly sought after eminent lawyers from the Pune Bar and senior professors and industry experts to ensure that students learn from the best!
Eligibility :
- Graduate of any recognized University in any discipline
- Diploma in any discipline or any equivalent diploma from a recognized Institution
Learning Outcome
- It acquaints the participants with basic understanding of how real estate market function.
- It introduces the participants with relevant laws, principles and practices in real estate business.
- It familiarizes the participants with property documentation, legal, financial and valuation aspects.
- Conceptualizing, initiating and analyzing to negotiating, financing and closing the transactions relating to landed property.
Course Fees: Rs.20, 000 /- + Rs.3600/- (18 % GST) = Rs. 23,600/-
For ILS Students : Rs. 15,000/-
Mode of payment of Fee- Online through NEFT/ Credit Card. Payment through Debit card is not accepted.
Application Timeline
| Date | Process |
| 21-09-2020 | Release of Admission Notice and Application Form |
| 30-09-2020 | Last date for Submitting Application Form along with required documents and Payment of Fees |
| 5-10-2020 | Publication of list of admitted candidates |
| 8-10-2020 | Inauguration and Introduction of Diploma course and 1st Lecture of Diploma |
Click Here to view the Teaser of Diploma Program.
Click Here to know the Course Structure.
Click Here to read the Syllabus of the Program.
Click Here for the Frequently Asked Questions.
For queries:
You may write to us at ials@ilslaw.in or call on 9422060258
What is the duration of this course?