Section 7(2) in The U.P. Debt Redemption Rules, 1941
(2)When unprotected land is subject to a prior encumbrance along with other property, then, for the purposes of sub-sections (4) and (5) of section 16 of the Act, the proportionate amount of such encumbrance in respect of the unprotected land to be transferred is that proportion of the whole encumbrance which the value of the unprotected land to be transferred bears the value of the whole of the judgement-debtor's property subject to such encumbrance.
