Section 28(3) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(3)No person who has given notice of withdrawal of his candidature under sub-rule (1) shall be allowed to cancel the notice.[(3-a) If a person who has filed nominations both for the election of Chairman and Councillor of a Town Panchayat or Municipality or both for Councillor or Mayor of a Corporation, fails and refuses to withdraw either of the nominations before the time fixed for withdrawal, the Returning Officer shall, immediately after the expiry of the time fixed for withdrawal, determine by lot drawn in the presence of the available candidates, the election to which such person shall contest. He shall include the name of such person in the list of contesting candidates for the election determined by lot and his nomination shall be deemed to have been withdrawn in respect of the other elections.] [Inserted by G.O.(Ms.) No. 135, Dated 12.9.2011.]
