Section 205(4) in The Navy (Pension) Regulations, 1964
(4)In cases of death of individuals who are invalided out of service and who die prior to the settlement of their disability pension claims, the time-limit of twelve months under regulation 202 and sub-regulation (1) of this regulation for the purpose of special family pension claims shall be reckoned from the date of the pension payment order in which the award of disability pension is notified.
