stipulation

noun | \ ˌsti-pyə-ˈlā-shən \ | stip·u·la·tion

1. : an act of stipulating

   a : an agreement between parties regarding some aspect of a legal proceeding a stipulation of facts admitted the charges in a prehearing stipulation —New York Law Journal

   b : a condition, requirement, or item specified in a legal instrument; specifically : stipulation pour autrui : stipulation pour autrui