election

noun | elec·tion

1. a : the act or process of electing

   b : the right of a person who has an interest in property that a deceased has disposed of by will either to claim his or her right to the property or to accept what he or she was devised under the will instead

   c : the right of a party to a contract that has been breached by the other party to choose to continue or terminate the contract — see also election of remedies, equitable election

   a : the right of a spouse to choose a statutorily prescribed amount of a deceased spouse's estate or whatever was devised to him or her under the will

   b : the right of a person who has an interest in property that a deceased has disposed of by will either to claim his or her right to the property or to accept what he or she was devised under the will instead

   c : the right of a party to a contract that has been breached by the other party to choose to continue or terminate the contract — see also election of remedies, equitable election