(3A)[ Where the right, title and interest of the landowner or the intermediary vested in the cultivating tenant form part of the security for any encumbrance or charge for maintenance or alimony, the Lond Tribunal shall, for the purpose of discharging the same apportion the entire encumbrance or of the charge for the maintenance or ,alimony between the portion of the land, the right, title and interest over which vested in the tenant and the portion remaining after such vesting, in proportion to the values of the two portions Of the property; and discharge only the liability pertaining to the portion to which the purchase relates.] [Substituted by Act 35 of 1969.]
