Section 66(4) in Tamil Nadu Panchayats (Elections) Rules, 1995
(4)If the Returning Officer decides under sub-rule (2) to allow an application, either in whole or in part, he shall -(a)count the votes again in accordance with his decision;(b)amend the result sheet in Form 22 to the extent necessary after such re-count; and(c)announce the amendments so made by him.
