express notice

noun | no·tice

1. a : a notification or communication of a fact, claim, demand, or proceeding — see also process, service

   Note: The requirements of when, how, and what notice must be given to a person are often prescribed by a statute, rule, or contract.

   b : awareness of such a fact, claim, demand, or proceeding

   — actual notice
   : actual awareness or direct notification of a specific fact, demand, claim, or proceeding had actual notice of the meeting — called also express notice : implied notice in this entry

   — constructive notice
   : notice that one exercising ordinary care and diligence as a matter of duty would possess and especially that is imputed by law rather than from fact held to have constructive notice of the prior recorded deed — compare recording act

   — express notice
   : actual notice in this entry

   — implied notice
   : notice that is imputed to a party having knowledge of a fact or circumstance that would cause a reasonable party to inquire further or having possession of a means of knowing a particular fact and that is considered a form of actual notice — called also inquiry notice

   — notice by publication
   : notice published in a public medium (as a newspaper) that is used, allowed, or required especially in matters of public concern, land, or estates or after due diligence in attempting personal service of process

2. : actual notice in this entry

3. : constructive notice in this entry

4. : something (as information) that would cause a reasonable party to inquire further — see also implied notice in this entry

5. : a written document containing notice filed a notice of appeal

6. : recognition or attention especially by a court — see also judicial notice

transitive verb

1. : to make known through notice appeals noticed for the coming session a noticed shareholder meeting

2. : to recognize formally in a civil action or proceeding, the court shall instruct the jury to accept as conclusive any fact judicially noticed —Federal Rules of Evidence Rule 201(g)

3. : to serve a notice to; also : to bring about by means of notice allowed to notice a deposition from the other party : to bring about by means of notice allowed to notice a deposition from the other party

adjective

1. : of, relating to, or being a recording act in which a party having an interest in property has priority over any earlier unrecorded claims of which the party had no notice — compare pure race, race-notice