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[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of Andhra Pradesh - Subsection

Section 179(3) in Andhra Pradesh Municipalities Act, 1965

(3)It shall be the duty of the council to lay out public streets in areas covered by huts, so far as may be practicable, both for the purpose of securing proper ventilation for huts in such areas, and in view of the contingency of buildings being erected therein.