(3)Where any land, the ownership or possession or both of which is or are surrendered to, or assumed by,.the Government, forms part of the security for an encumbrance, maintenance or alimony, the Land 'Tribunal shall for the purpose of discharging the same apportion the entire encumbrance, maintenance or alimony between the land surrendered to, or assumed by, the Government and the portion of the security remaining, in proportion to the values of the two portions of the security.
