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British India - Section

Section 2 in The Hackney- Carriage Act, 1879

2. Interpretation- clause.-

In this Act-" hackney- carriage" means any wheeled vehicle drawn by animals and used for the conveyance of passengers which is kept or offered or plies for hire; and" committee" means a municipal committee, or a body of municipal commissioners, constituted under the provisions of any enactment for the time being in force.