GNLU | National Conference on Land Laws and Land Planning: Revisiting India’s Land Utilisation Policies and Legislations [14-15 October, 2022]

Reported by Jhanvi Shah

GNLU

The GNLU Legal Services Committee and GNLU Centre for Law and Society in collaboration with Bharatiya Kisan Sangh is organizing a two-day National Conference on Land Laws and Land Planning: Revisiting India’s Land Utilisation Policies and Legislations on 14th and 15th October, 2022 at Gujrat National Law University, Gandhinagar and invites papers/ poster submissions for the same.

The primary objective of the conference is to evaluate and analyze various land legislations and policies. The conference aims to present profound and pragmatic solutions to the rapidly changing climate and address the unprecedented challenge of sustainability and survival. The Conference further aims to develop an understanding of the adequacy of land legislations and policies concerning the socio-economic environment of the nation, suggest effective changes and amendments in land legislations and policies and ensure the welfare of stakeholders in the light of international policies pertaining to the same.

The sub-themes of the conference include:

  • Bhartiya-Ancient Land Laws

  • Land-related Rights: Human, Fundamental, Constitutional and Statutory Rights

  • Land Reforms: Tenancy & Ceiling

  • Land Holding: Succession, Land Grabbing, and Land as the Connecting Source

  • Land Dispute Adjudication: Revenue to Judiciary

  • Special Courts

  • Land Records: Digitization & Modernization

  • Modern Land Legislations: Land Leasing Bill

  • Investment in Land

  • Intellectual Property: Land and Land Produce -GI, TKDL, PBR

  • Land Acquisition: Rehab & Resettlement

  • Land & Environment Laws

  • Urbanization: Smart Cities & Land Use

  • Industrialization, National Corridors, and SEZ: Land Utility & Banks

  • Greenfield Projects and Land Utilization

  • Decentralized Development: Smart Land Use

  • Tribal/Forest

  • Land Rights: Community Rights & Individual Rights

  • Schedule 5 Lands: PESA – FRA, Reforms

The participants must submit the abstract of the paper not exceeding the limit of 300 words in Microsoft Word document, Times New Roman, font size 12, single line spacing along with four keywords. The abstract must indicate the objectives, methodology, significant results, implications, and critical references and include the name, affiliation, postal address, email ID and contact details of the author. The link for abstract submission can be accessed here. The registration shall be free of cost. The last date for the submission of abstracts is 15th September, 2022. The intimation of the acceptance of the abstract shall be done by 20th September, 2022.

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