Section 207(1) in The Navy (Pension) Regulations, 1964
(1)Claims to arrears of pension preferred within a period of twelve months of the date from which it became due and payable shall be entertained and may be paid by the pension disbursing officer, if such claims are otherwise in order. Such claims preferred after twelve months but within three years of such date shall be entertained and may be paid by the competent authority if it is satisfied with the claimant's explanation for the delay in drawing the pension.
