ademption

noun | \ ə-ˈdemp-shən \ | ademp·tion

1. : the revocation of a gift in a will inferred from the disposal (as by sale) of the property by the maker of the will before he or she dies

2. : the revocation of a gift in a will inferred from the maker's gift before his or her death of the same or similar property to the recipient named in the will — compare advancement

   Note: Only gifts that are characterized as specific devises, bequests, or legacies are subject to ademption.