Section 80(1) in The M.P. Panchayat Nirvachan Niyam, 1995
(1)Alter an announcement has been made by the Returning Officer or such other officer authorised by him, of the total number of votes polled by each candidate under sub-rule (2) of Rule 77, a candidate or, in his absence, his election agent or his counting agent may apply in writing to the Returning Officer or such officer authorised by him. for a recount of all or any of the votes already counted, stating the grounds on which he demands such recount.
