Section 11(1) in The Navy (Disposal Of Private Property) Regulations, 1961
(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.
