specialty

noun | spe·cial·ty
  1. : formal contract at contract

  1. : a doctrine providing that a person extradited can be prosecuted only for the charges described in the order for extradition

  1. : real property (as a parcel of land or especially a structure) that is of such specialized character that no market for it exists and for which value upon condemnation is determined by the cost of reproduction less depreciation —used especially in New York