eviction
noun | \ i-ˈvik-shən \ | evic·tion
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: the dispossession of a tenant of leased property by force or especially by legal process
— actual eviction
: eviction that involves the physical expulsion of a tenant— constructive eviction
: eviction effected by substantially interfering with a tenant's enjoyment of the property (as by allowing the property to become uninhabitable) so that the tenant is regarded as evicted under law— retaliatory eviction
: wrongful eviction of a tenant in reaction to the tenant's exercising of a right (as of reporting health code violations) contrary to the landlord's interest