jus publicum

noun | \ -ˈpə-bli-kəm, -ˈpü-blē-ˌku̇m \ | jus pub·li·cum
  1. : a right of public ownership; specifically : the right of ownership of real property that is held in trust by a government for the public tidal flats are subject to the jus publicum —United States v. Hensel, 509 F. Supp. 1376 (1981) : the right of ownership of real property that is held in trust by a government for the public tidal flats are subject to the jus publicum —United States v. Hensel, 509 F. Supp. 1376 (1981)