Section 124(b) in The Navy (Pension) Regulations, 1964
(b)[ (i) Where there is no nomination the pension shall be granted to the living heir who stands highest in the list of heirs in regulation 120 and who is eligible under regulation 123 on the date on which the sanctioning authority decides that the claim to pension is admissible.] [Relettered, inserted & substitued by S.R.O. 309]
