(6)Where the right, title and interest of the person in possession of the land in which the kudikidappu is situate or any other person interested in the land form part of the security for any encumbrance or charge fur maintenance or alimony, the Land Tribunal shall for the purpose of determining the value of the encumbrance or the charge for the maintenance or alimony relating to the portion in respect of which purchase is allowed, apportion the entire encumbrance or charge for the maintenance or alimony, between the land in which the kudikidappu is situate and the portion allowed to be purchased in proportion to the values of the two portions.
