The scope and contours of ‘property’ have been widened considerably. Thus, the meaning of ‘property’ has been stretched to include personal rights: Grant of Constitutional protection to ‘property’ is yet another contributory factor of its widening meaning. Economic significance of intangible concepts further added to the ever widening scope of ‘property’, especially ‘intellectual property’. This article examines the nature of intellectual property. Introduction Right is an interest protected by law. It is one man’s capacity of influencing the acts of another, by means, not by his own strength, but of the opinion or the force of society.2 When a man is said to have a right to do anything, or over anything, or to be treated in a particular manner, what is meant is that public opinion would see him do the act, or ....