legislation

noun | \ ˌle-jəs-ˈlā-shən \ | leg·is·la·tion

1. : the making or giving of laws; specifically : the exercise of the power and function of making rules that have the force of authority by virtue of their promulgation by an official organ of the state : the exercise of the power and function of making rules that have the force of authority by virtue of their promulgation by an official organ of the state

2. : the enactments of a legislator or legislative body

3. : a matter of business for or under consideration by a legislative body recently proposed legislation