Section 21 in The Navy (Disposal Of Private Property) Regulations, 1961
21. Property of persons of unsound mind.
- The provisions of the preceding regulations except regulations 7 and 20 shall apply to the property of persons who are ascertained to be of unsound mind in the manner hereinafter provided as they apply to the property of a deceased person with the following modifications, viz., Whenever possible the sale or conversion of his property may be deferred until he is discharged from service.
