eviction

noun | \ i-ˈvik-shən \ | evic·tion
  1. : 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