Section 125(1) in The Navy (Pension) Regulations, 1964
(1)The original grant of special family pension shall be made as a first life award from the date following that of casualty which created the claim, to the highest living heir on the date referred to in regulation 124(a)(i). Pending enquiry award already paid, if any, shall be adjusted in accordance with regulation 177 of the Navy (Pension) Regulation 1964.
