retrocession

noun | \ ˈre-trə-ˌse-shən \ | ret·ro·ces·sion

1. : the return of title to property to its former or true owner; specifically, in the civil law of Louisiana : the return to a decedent's heirs of property of the decedent that had been sold or assigned by coheirs : the return to a decedent's heirs of property of the decedent that had been sold or assigned by coheirs

   Note: An heir's right to retrocession has been repealed.

2. : the act of ceding back something (as jurisdiction)

3. a : the process by which all or part of the risks assumed in an insurance contract are reassigned or ceded by a reinsurer to another insurance company

   b : the amount reassigned or ceded