veto

noun | \ ˈvē-tō \ | ve·to
  1. : an authoritative prohibition

  1. a : a power vested in a chief executive to prevent permanently or temporarily the enactment of measures passed by a legislature

    b : the exercise of such authority — see also pocket veto — compare legislative veto

veto

transitive verb
  1. : to refuse to admit or approve; specifically : to refuse assent to (a legislative bill) so as to prevent enactment or cause reconsideration — see also override : to refuse assent to (a legislative bill) so as to prevent enactment or cause reconsideration — see also override