cramdown

noun | \ ˈkram-ˌdau̇n \ | cram·down

1. : a bankruptcy courtʼs approval of a Title 11 bankruptcy plan against the wishes of some creditors

   Note: A plan may be approved despite the rejection of creditors if the plan is deemed to be fair and equitable and not unfairly discriminatory in accordance with Title 11, section 1129(b).

2. : a Chapter 13 bankruptcy courtʼs modification of the terms of a loan against the wishes of a creditor