(8)Notwithstanding anything contained in sub-section (5) or in the Tamil Nadu Pawnbrokers Act, 1943 (Tamil Nadu Act XXIII of 1943), the Tahsildar-(a)may, with the previous approval in writing of the Revenue Divisional Officer concerned, enter any premises of the creditor or of the transferee of the creditor [other than an institution referred to in clause (h) of section 12] and search and seize the movable properties pledged by debtors and arrange for their safe custody;(b)shall proceed to determine which of the movable properties so seized are to be released to the debtors and pass orders accordingly.
