forfeitability

noun | \ ˈfȯr-fət \ | for·feit

1. : something forfeited or subject to being forfeited

transitive verb

1. : to lose or lose the right to by some default, failure, or neglect of obligation or duty or by some offense shall forfeit to the United States…any proceeds which the person obtained, directly or indirectly, from racketeering activity —U.S. Code

2. : to subject to forfeiture it shall be placed in the custody of the Collector, who…shall cause a notice of the seizure and intention to forfeit and sell the same —Morgan v. United States, 107 F. Supp. 501 (1952)

adjective

1. : forfeited or subject to forfeiture