Section 3(4) in Tamil Nadu Hackney Carriage Act, 1911
(4)[] [Sub-section (4) was omitted and sub-sections (5), (6) and (7) were re-numbered as sub-sections (4), (5) and (6) respectively by section 6 of the Madras Stage Carriages and Hackney Carriage (Amendment) Act, 1924 (Madras Act III of 1924).] "Driving" includes [drawing, pushing or propelling] [Substituted for the Words 'dragging or pushing' by section 2(i)(6) of the Madras Hackney Carriage (Amendment) Act, 1949 (Madras Act XXXIII of 1949).] and "driver" includes-any person who drives, [draws, pushes or propels] [Substituted for the words 'drags or pusher' by section 2(i)(6) of the Madras Hackney Carriage (Amendment) Act, 1949 (Madras Act XXXIII of 1949).] any hackney carriage.
