Section 46(3) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(3)No person shall vote in more than one ward in a Town Panchayat or Third Grade Municipality or Municipality or Corporation notwithstanding the fact that his name may have been registered in the electoral roll of more than one ward of the Town Panchayat or Third Grade Municipality or Municipality or Corporation and if a person votes in more than one ward, his votes in all such wards shall be void.
