declaration

noun | dec·la·ra·tion
  1. : the act of declaring declaration of dividends declaration of war

  1. a : the first pleading in a common-law action — compare complaint, indictment

    b : a statement of the value of property that is subject to a tax (as a duty); also : a statement of the amount of tax estimated to be due (as on property or income) — see also estimated tax — compare return : a statement of the amount of tax estimated to be due (as on property or income) — see also estimated tax — compare return

    c : a statement of information (as year, make, and model) regarding the subject (as a car) and coverage of an insurance policy

    a : a statement proclaiming the principles, aims, or policies of a group or government declaration of rights — compare constitution, proclamation

    b : a statement of the value of property that is subject to a tax (as a duty); also : a statement of the amount of tax estimated to be due (as on property or income) — see also estimated tax — compare return : a statement of the amount of tax estimated to be due (as on property or income) — see also estimated tax — compare return

    c : a statement of information (as year, make, and model) regarding the subject (as a car) and coverage of an insurance policy

  1. : a statement creating or giving notice of the creation of a legal entity, relationship, or status; also : the instrument embodying such a statement : the instrument embodying such a statement

    — declaration of condominium
    : a declaration of the creation of a condominium that includes a description of the common and individual interests and obligations — compare master deed at deed

    — declaration of homestead
    : a declaration by a qualified property owner by which the protection of a homestead exemption is effectuated

    — declaration of trust
    : a declaration by one holding or taking title to property in which he or she acknowledges that the property is held in trust for another

  1. : declaratory judgment at judgment 1a