reformation

noun | \ ˌre-fər-ˈmā-shən \ | ref·or·ma·tion
  1. : the act or an instance of reforming; specifically : the equitable remedy of reforming a writing (as a deed or contract) and enforcing it as reformed : the equitable remedy of reforming a writing (as a deed or contract) and enforcing it as reformed

    Note: Reformation is allowed primarily to correct mistakes such as typographical errors or incorrectly chosen words. Occasionally reformation is permitted in cases of fraud or misrepresentation. Clear and convincing evidence of the mistake and of the intended agreement is usually required; sometimes parol evidence is sufficient to establish the agreement. This remedy is not applicable to wills.