probated

noun | \ ˈprō-ˌbāt \ | pro·bate

1. a : the process of proving in a court of competent jurisdiction (as a probate court) that an instrument is the valid last will and testament of a deceased person; broadly : the process of administering an estate : the process of administering an estate

   b : matters that fall under the jurisdiction of a probate court

2. : the officially authenticated copy of a probated will

3. a : probate court

   b : matters that fall under the jurisdiction of a probate court

transitive verb

1. : to establish (a will) as valid through probate

2. a : to put (a convicted offender) on probation

   b : to replace (a sentence) with probation