Section 27(5) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(5)Notwithstanding anything contained in Sub-rules (2) and (4); where a candidate is duly nominated in more than one ward, not more than one of the deposits made by him or on his behalf shall be returned and the remainder shall be forfeited to the Municipality.Explanation. - A candidate is said to be duly, nominated, within the meaning of this sub-rule, in any ward if his nomination therefore is not rejected under Sub-rule (2) of Rule 29 not withstanding the fact that he withdraws his candidature for such ward within the time specified in Sub-rule (1) of Rule 31 or dies before the commencement of the poll therein.
