(7)Where a person claims to be the owner of a pledge and alleges that the pledge was pawned without his knowledge or authority, the pawnbroker shall take a declaration from such person in the prescribed form and send a notice in the prescribed form by registered post to the pawner to the address left by the pawner with the pawnbroker, and similarly to every other person who has made any claim to the pawnbroker of being entitled to redeem the pledge, and if the pawnbroker does not receive any communication in writing from the pawner or any other such person prohibiting the delivery of the pledge to the claimant, within two weeks after the date on which the notice or notices would, in the usual course of post, reach the addressee or addressees, the pawnbroker may allow the claimant to redeem the pledge and the pawnbroker shall, in that event be exonerated from further liability to the pawner or any person claiming under him.] [These sub-sections were substituted for sub-section (4) by section 4 of the Tamil Nadu Pawnbrokers (Amendment) Act, 1993 (Tamil Nadu Act 1 of 1994).]
