(1)Where it is, in the opinion of the [State Government] [Substituted by A.O.1950, for "Provincial Government" .], practicable to describe houses, not being houses in towns, and lands by reference to a Government map or survey, the [State Government] [Substituted by A.O.1950, for "Provincial Government" .] may, by rule made under this Act, require that such houses and lands as aforesaid shall, for the purposes of section 21, be so described.
