pawn
noun | \ ˈpȯn \
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a : a pledge and transfer of possession of movable or personal property to a creditor which gives the creditor the privilege of satisfying the debt from the property (as by selling it) if the debt is not repaid within a specified time; also : the property pledged shall not take as a pawn any workman's tools — compare antichresis : the property pledged shall not take as a pawn any workman's tools — compare antichresis
b : the state of being so pledged or burdened by such a pledge goods held in pawn
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: the act of pawning
pawn
transitive verb
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: to put (personal or movable property) in pawn when it is redeemed by the person who pawned it — compare hypothecate