variance

noun | \ ˈver-ē-əns \ | var·i·ance

1. : a disagreement between two documents or positions; especially : a disagreement between allegations (as in an indictment or complaint) and proof offered at trial that warrants an appropriate remedy (as a directed verdict or an acquittal) when prejudicial to the substantial rights of the defendant : a disagreement between allegations (as in an indictment or complaint) and proof offered at trial that warrants an appropriate remedy (as a directed verdict or an acquittal) when prejudicial to the substantial rights of the defendant

2. : an authorization to do something contrary to the usual restriction a variance granted by a state agency; especially : permission for a use of real property that is prohibited by a zoning ordinance — see also unnecessary hardship — compare spot zoning : permission for a use of real property that is prohibited by a zoning ordinance — see also unnecessary hardship — compare spot zoning