Section 171(i) in The Navy (Pension) Regulations, 1964
(i)the Controller of Defence Accounts (Pensions) is satisfied that prima facie the disability is attributable to or aggravated by the individual's service or when this is not the case, entitlement is conceded by the competent authority, or in the opinion of the local administrative authorities, in injury cases, and of medical boards in disease cases, the disability is attributable to or aggravated by the individual's service before 1st April 1948, and
