Section 9 in The Navy (Disposal Of Private Property) Regulations, 1961
9. Time limit for securing debts and expenses recoverable under the Act.-If payment of the debts and expenses recoverable under the Act is not made or secured by a representative under sub-section (4) of Section 171 or by other person appearing to the prescribed person to be entitled under Section 176(b), within three months from the date of death, the Commanding Officer shall proceed to provide for their payment himself.
