antichresis

noun | \ ˌan-ti-ˈkrē-sis, ˌan-ˌtī-, ˌan-tē- \ | an·ti·chre·sis

1. : a written pledge and transfer from a debtor to a creditor of possession of immovable property giving the creditor the right to the fruits (as rents) of the property which are to be deducted from the interest or principal of the debt — compare pawn