Section 33(5) in The Navy (Disposal Of Private Property) Regulations, 1961
(5)If the Commanding Officer or a Committee of Adjustment does not dispose of an estate to the extent he or it is concerned therewith, within twelve months in the case of subjects of Nepal and five months in all other cases of the date of death, or the date on which the person whose estate is being dealt with is ascertained to be of unsound mind or on which he is officially presumed dead, he or it will after that period submit to the Chief of the Naval Staff, a report showing the stage of and the cause of delay in the disposal of an estate.
