Section 72(4) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(4)If the Returning Officer decides under sub-rule (2) to allow an application either in whole or in part he shall-(a)count or cause to be counted the ballot papers again in accordance with his decision;(b)amend the result sheet in Form 22 to the extent necessary after such recount; and(c)announce the amendments so made by him.
