encumbrance

noun | \in-ˈkəm-brəns\ | en·cum·brance

1. : a claim (as a lien) against property; specifically : an interest or right (as an easement or a lease) in real property that may diminish the value of the estate but does not prevent the conveyance of the estate that these premises are free from all encumbrances : an interest or right (as an easement or a lease) in real property that may diminish the value of the estate but does not prevent the conveyance of the estate that these premises are free from all encumbrances