Section 2(55) in Greater Hyderabad Municipal Corporation Act, 1955
(55)[ 'vehicle' means a carriage, cart, van, dray, truck, handcart, bicycle, tri-cycle, cycle-rickshaw, and every wheeled conveyance which is used or is capable of being used on a street but does not include a motor vehicle within the meaning of the Motor Vehicles Act 1939;] [Substituted by Act No.18 of 1965.][(55-a) 'Wards Committee' means a Wards Committee constituted under section-8A;] [Inserted by Act No.17 of 1994.]
