Section 70 in The Representation of the People Act, 1951
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 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.
