loan

noun
  1. a : money lent at interest

    b : something lent usually for the borrower's temporary use

  1. : a transfer or delivery of money from one party to another with the express or implied agreement that the sum will be repaid regardless of contingency and usually with interest; broadly : the furnishing of something to another party for temporary use with the agreement that it or its equivalent will be returned the leasing of the car was termed a loan : the furnishing of something to another party for temporary use with the agreement that it or its equivalent will be returned the leasing of the car was termed a loan

    — bridge loan
    : a short-term loan used as a means of financing a purchase or enterprise prior to obtaining other funds used a bridge loan to purchase a new home prior to the sale of the old one

    — conventional loan
    : a loan for the purchase of real property that is secured by a first mortgage on the property rather than by any federal agency

    — demand loan
    : a loan that is subject to repayment upon demand of the lender

    — home equity loan
    : a loan or line of credit secured by the equity in one's home — called also equity loan, home equity line, home equity line of credit; see also qualified residence interest at interest 5

    — loan for consumption
    : a loan in which the borrower is obligated to return property of the same kind as that borrowed and consumed —used chiefly in the civil law of Louisiana; — compare bailment, deposit, loan for use in this entry

    — loan for use
    : a loan in which one party lends personal property to another with the understanding that the borrower will return the same property at a future time without compensation for its use : commodatum —used chiefly in the civil law of Louisiana; — compare bailment, deposit, loan for consumption in this entry

    — participation loan
    : a single loan in which two or more lenders participate

    — term loan
    : a loan extended to a business with provisions for repayment according to a schedule of amortization and usually for a period of one to five years and sometimes fifteen years