taking

noun | tak·ing

1. : a seizure of private property or a substantial deprivation of the right to its free use or enjoyment that is caused by government action and especially by the exercise of eminent domain and for which just compensation to the owner must be given according to the Fifth Amendment to the U.S. Constitution — see also inverse condemnation, physical taking, regulatory taking, takings clause

   Note: A governmental action that results in a mere diminution in property value is less likely to be considered a taking than one that deprives the owner of economically viable use of the property.

2. : the wrongful acquisition of control over property (as in larceny) or a person