inheritance

inheritance

noun | \ in-ˈher-ə-təns \ | in·her·i·tance

  1. a : the acquisition of real or personal property under the laws of intestacy or sometimes by will

    b : something to which one is entitled as heir increasing the son's potential inheritance under [the] will —Lesnick v. Lesnick, 577 So. 2d 856 (1991)

  1. a : something that is or may be inherited

    b : something to which one is entitled as heir increasing the son's potential inheritance under [the] will —Lesnick v. Lesnick, 577 So. 2d 856 (1991)