challenge to the array

: to dispute especially as being invalid or unjust counsel challenged this interpretation

: to question formally (as by a suit or motion) the legality or legal qualifications of challenge the regulations; especially : to make a challenge to (a trier of fact) the grounds for challenging prospective jurors —W. R. LaFave and A. W. Scott, Jr. — compare recuse : to make a challenge to (a trier of fact) the grounds for challenging prospective jurors —W. R. LaFave and A. W. Scott, Jr. — compare recuse

: a calling into question; especially : a questioning of validity or legality : objection when the challenge to the statute is in effect a challenge of this basic assumption —Kramer v. Union Free School Dist. No. 15, 395 U.S. 621 (1969) — see also batson challenge : a questioning of validity or legality : objection when the challenge to the statute is in effect a challenge of this basic assumption —Kramer v. Union Free School Dist. No. 15, 395 U.S. 621 (1969) — see also batson challenge

: a request to disqualify a trier of fact (as a jury member or judge) — compare recusal, strike

— challenge for cause
: a challenge especially of a prospective juror based on a specific and stated cause or reason

— challenge to the array
: a challenge of an entire jury that raises objections to the selection process

— peremptory challenge
: a challenge especially of a prospective juror that does not require a stated cause or reason