Section 126(2) in The Navy (Pension) Regulations, 1964
(2)Where the individual is in receipt of a pension under these regulations, it shall be held in abeyance for so long as any special family pension is payable to him either under these regulations or under the Army or Air Force Pension Regulations. The amount, if any, paid on account of the lesser pension, from the date from which the grant of special family pension takes effect, shall be adjusted accordingly.
