(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.
