caveat

noun | \ ˈka-vē-ˌät, -ˌat; ˈkä-vē-ˌät, ˈkā-vē-ˌat \ | ca·ve·at
  1. a : a warning enjoining one from certain acts or practices

    b : an explanation to prevent a misinterpretation

  1. : a notice to a court or judicial officer to suspend a proceeding until the opposition can be heard a caveat entered in the probate court to stop the proving of the will