70. Election to more than one seat in either House of Parliament or in the House or either House of the Legislature of a State.-

If a person is elected to more than one seat in either House of Parliament or in the House or either House of the Legislature of a State, then, unless within the prescribed

time he resigns all but one of the seats 1[by writing under his hand addressed to the Speaker or Chairman, as the case may be, or to such other authority or officer as may be prescribed], all the seats shall become vacant.

1. Subs. by Act 47 of 1966, s. 35, for "shall forthwith declare" (w.e.f. 14-12-1966). 2. Ins. by Act 27 of 1956, s. 37 (w.e.f. 28-8-1956).

3. The word and figures "section 54" omitted by Act 40 of 1961, s. 15 (w.e.f. 20-9-1961).

4. The word, figures and letter "section 55A" omitted by Act 58 of 1958, s. 27 (w.e.f. 30-12-1958).

5. Certain words omitted by Act 103 of 1956, s. 66 (w.e.f. 1-1-1957).

6. Subs. by Act 27 of 1956, s. 38, for certain words (w.e.f. 28-8-1956). 7. Ins. by s. 38, ibid. (w.e.f. 28-8-1956).

8. Subs. by s. 39, ibid., for certain words (w.e.f. 28-8-1956).