Section 57(4) in Andhra Pradesh Municipalities (Conduct of Election of Members) Rules, 2005
(4)If the Election Officer decides under sub-rule (2) to allow a recount of votes either wholly or in part he shall(a)arrange for recounting of votes in accordance with Rule 55;(b)amend the result sheet in Form XX (Part-I) to the extent necessary after such recount.(c)announce the amendments so made by him.
