legacy
noun | \ ˈle-gə-sē \ | leg·a·cy
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: a gift of property by will; specifically : a gift of personal property by will : bequest — see also ademption — compare devise : a gift of personal property by will : bequest — see also ademption — compare devise
— conjoint legacy
in the civil law of Louisiana : a legacy by a single disposition to more than one legatee or of indivisible property to more than one legatee— demonstrative legacy
: a legacy payable from a designated fund or asset or from the general assets of the estate to the extent the specified fund or asset fails to satisfy the legacy— general legacy
: a legacy payable out of the general assets of the estate— legacy under a universal title
in the civil law of Louisiana : a legacy that consists of a specified proportion (as one-half), a specified type (as movables), or a specified proportion of a specified type of the testator's property— particular legacy
in the civil law of Louisiana : any legacy that is not a universal legacy or a legacy under a universal title — called also legacy under particular title— residuary legacy
: a legacy that consists of all of the testator's estate which has not been distributed through other legacies or charges upon the estate— specific legacy
: a legacy payable only from a specific fund or asset in the estate— universal legacy
in the civil law of Louisiana : a legacy by which a testator gives to one or more legatees all of his or her property at the time of death