jus accrescendri

Definition of "jus accrescendri"

Term or phrase	Literal translation	Definition and use
jus accrescendri	Right of survivorship	In property law, on the death of one tenant, that tenant's interest passes automatically to the surviving tenant(s) to hold jointly until the estate is held by a sole tenant. The only way to defeat the right of survivorship is to sever the joint tenancy during the lifetime of the parties, jus accrescendi takes priority over a will or interstate accession rules.

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