Section 60(4) in Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006
(4)If the Returning Officer decides under sub-rule (2) to allow a recount of the votes either wholly or, in part he shall -(a)do the recounting in accordance with rule 56.(b)amend the result sheet in Form - XXVI to the extent necessary after such recount; and(c)announce the amendments so made by him.
