Section 7(3) in The Telangana Panchayat Raj (Conduct of Elections) Rules, 2018
(3)A candidate may file nominations for more than one ward in a Gram Panchayat or territorial constituency of a Mandal Praja Parishad or Zilla Praja Parishad, as the case may be, but he/she shall withdraw his/her nominations to all but one ward or territorial constituency, as the case may be, of his/her choice, before the date and time fixed for withdrawal of candidature, failing which, all his/her nominations shall become invalid and he/she shall not be allowed to contest from any ward or territorial constituency, referred to above.
