(1)The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may prepare schemes and plans or proposed public roads showing the direction of such roads, the road alignment and building line on each side of them, their intended width and such other details as may appear desirable,(2)The width of such proposed roads shall not ordinary be less than fifty feet, or in any area covered by huts, twenty-five feet.(3)It shall be the duty of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] to lay out public roads in areas covered by huts, so far as may be practicable, both for the purpose or securing proper ventilation for huts in such areas, and in view to the contingency of buildings being erected therein.(4)When any plan has been prepared under Sub-section (1) the road to which it refers shall be deemed to be a projected public road and the provisions of Section 240 shall apply to all buildings so far as they, stand across the road alignment or building line of the projected road.
