Falcidian portion

noun | \ fȯl-ˈsi-dē-ən-, fal- \ | Fal·cid·i·an por·tion
  1. : the one-fourth portion of a succession that may be retained by the instituted heir in civil law if more than three-fourths of the succession was bequeathed to other legatees — compare legitime, marital portion

    Note: The Falcidian portion is expressly abolished in the Louisiana Civil Code.