Section 11 in The Navy (Disposal Of Private Property) Regulations, 1961
11. Saving of certain property from sale or conversion.
(1)The Commanding Officer may, if he thinks fit, postpone any sale or conversion of the property of the deceased until such time as a representative or a person appearing to the prescribed person to be entitled under Section 176(b) has had an opportunity of notifying his wishes regarding the sale or conversion or the withholding from sale or conversion of any portion of the property.(2)The Commanding Officer may comply with the wishes of a representative or such other person, but if he considers as any such demand unreasonable, having regard to the insolvency of the estate or other similar reason he may refuse to comply.
