uti possidetis

noun | \ ˈyü-tī-ˌpä-sə-ˈdē-təs, ˈü-tē-ˌpȯ-sē-ˈdā-tēs \ | uti pos·si·de·tis

1. : a principle in international law that recognizes a peace treaty between parties as vesting each with the territory and property under its control unless otherwise stipulated