entitlement

noun | en·ti·tle·ment

1. : the state or condition of being entitled : claim evidence of victim's entitlement to money seized —National Law Journal

2. : a right to benefits that is granted especially by law or contract (as an insurance policy)

   Note: Some courts have held that entitlements are a property interest and therefore subject to procedural due process under the Fifth and Fourteenth Amendments to the U.S. Constitution when denied by federal or state governments.

3. : a government program that provides benefits to members of a group that has a statutory entitlement; also : the benefits distributed by such a program : the benefits distributed by such a program