Section 24(d) in The Bihar Municipal Election Rules, 2007
(d)who has been entered in more than one place on the roll of the same ward, provided that(i)before passing an order under clause (a) or (b), the Revising Authority shall, if this can conveniently be done, give an opportunity to any person concerned to be heard; and(ii)before passing an order under clause (d) the Revising Authority shall issue a notice upon the person whose name has been entered more than once on the roll of the same ward, informing that he may select, within such time as may be specified in the notice, the entry to be retained.
