indenture

noun | \ in-ˈden-chər \ | in·den·ture
  1. : a document stating the terms under which a security (as a debenture or other bond) is issued; specifically, in bankruptcy law : a document (as a mortgage or deed of trust) under which there is outstanding security constituting a claim against a debtor, a claim secured by a lien on any of the debtor's property, or an equity security of the debtor : a document (as a mortgage or deed of trust) under which there is outstanding security constituting a claim against a debtor, a claim secured by a lien on any of the debtor's property, or an equity security of the debtor

  1. : a deed or other document to which two or more parties (as both grantor and grantee) are bound