fieri facias
noun | \ ˈfī-ə-rē-ˈfā-shē-əs, -sē-; ˈfē-e-rē-ˈfä-kē-ˌäs \ | fi·e·ri fa·ci·as
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: a writ authorizing a sheriff to seize and sell certain items of the property of a debtor in order to satisfy a creditor's judgment against the debtor — see also execution