marshalled

noun | \ ˈmär-shəl \ | mar·shal

1. : a ministerial officer appointed for each judicial district of the U.S. to execute the process of the courts and perform various duties similar to those of a sheriff

2. : a law officer in some cities (as New York) of the U.S. who is entrusted with particular duties (as serving the process of justice of the peace courts)

3. : the administrative head of the police or especially fire department in some cities of the U.S.

transitive verb

1. : to fix the order of (assets) with respect to liability or availability for payment of obligations; also : to fix the order of (as liens or remedies) with respect to priority against a debtor's assets — see also marshaling : to fix the order of (as liens or remedies) with respect to priority against a debtor's assets — see also marshaling