confirmation

noun | \ ˌkän-fər-ˈmā-shən \ | con·fir·ma·tion
  1. : the act or process of confirming, assuring, or upholding seeking confirmation of the agreement; specifically : the ratification of an executive act by a legislative body senate confirmation of the Supreme Court nominee : the ratification of an executive act by a legislative body senate confirmation of the Supreme Court nominee

    a : an express or implied contract by which a person makes a voidable agreement binding; specifically : a definite expression or written memorandum that verifies or substantiates an agreement previously made orally or informally : a definite expression or written memorandum that verifies or substantiates an agreement previously made orally or informally

    b : a declaration whereby a person corrects the parts of an obligation that are null to make them enforceable

    c : a conveyance by which valid title to an estate is transferred to a person already in possession or by which an estate is increased