transmutation

noun | \ ˌtranz-myü-ˈtā-shən, ˌtrans- \ | trans·mu·ta·tion

1. : a doctrine in property law which allows the conversion of a separate property interest into marital or community property by agreement between spouses or by contribution of marital or community assets to the separate property (as for maintenance or improvements); also : a doctrine in property law which allows the conversion of a marital or community property interest into separate property : a doctrine in property law which allows the conversion of a marital or community property interest into separate property

2. : an act or instance of converting a property interest in accordance with the doctrine of transmutation absent a transmutation by deed