Torrens system

noun | \ ˈtōr-ənz- \ | Tor·rens system
  1. : a title registration system used especially in Massachusetts, Hawaii, Illinois, and Minnesota

    Note: When a certificate of title is first applied for in the Torrens system, the title is searched or examined, a court hearing is held (as in a land court), and a decree confirming title and ordering registration (as with the registrar of deeds) is issued. A certificate of title is then given to the owner, after which the property may be conveyed by executing deeds, delivering the certificate of title to be cancelled, and issuing a new certificate to the new owner. The title registered in a Torrens system is usually guaranteed and marketable, making title insurance unnecessary and greatly reducing the time spent researching the state of the title during subsequent conveyances.